G. ANJANAPPA Vs. RAMAKRISHNAPPA AND ORS.

JUDGEMENT

(1.) AGGRIEVED by the Judgment & decree dated 29 -1 -2003 passed by V Additional City Civil Judge, Bengaluru, partly decreeing the plaintiff's suit for partition and separate possession, defendant No. 10 has filed this first appeal.

(2.) THE parties would be referred to as per their rank in the trial Court.

(3.) WHETHER the plaintiff proves that 11th defendant in Collusion with his father Muniyappa and Venkatesh, have sold some portions of item No. 1 of the suit Properties to defendants 6 to 9 without possession?