VISHWANTHA RAO Vs. NAGARAJA RAO AND ORS.

JUDGEMENT

(1.) THE appellant herein is the lone plaintiff of an original suit bearing O.S. No. 106/1989 which was pending on the file of Court of the Munsiff, Tarikere

(2.) SUIT was filed by the plaintiff -Sri. M.S. Vishwanatha Rao s/o Late Shankar Rao for the relief of reopening of partition against 12 persons in the Court of Munsiff, Tarikere. According to him, partition effected vide registered partition deed dated 25.6.1986 is the outcome of misrepresentation of facts and fraud played on him and hence the said partition does not bind him. Therefore he wants fresh partition. The suit came to be filed in respect of 12 items as described in the schedule appended to the plaint.

(3.) PARTIES will be referred to as per ranking before the trial court.