DODDANNAIAH Vs. T.M. GOVINDAPPA AND ORS.

JUDGEMENT

(1.) This second appeal is filed by the unsuccessful plaintiff questioning the correctness and legality of judgment and decree dated 29.03.2011 passed in R.A. No. 93/2009 by Fast Track Court, KGF whereunder judgment and decree passed by Civil Judge (Sr. Dn), KGF in O.S. No. 51/1996 dated 02.07.2009 dismissing the suit for partition and separate possession came to be affirmed.

(2.) Above appeal has been admitted on 25.09.2013 to consider the following Substantial Questions of Law:

(3.) I have heard the arguments of Sri H.R. Ananthakrishnamurthy, learned counsel appearing for appellant and Sri Y.R. Sadasiva Reddy, learned Senior Counsel appearing for respondent Nos. 3, 5 & 6, Sri G.D. Aswathnarayan, learned counsel appearing for respondent No. 4. Respondent Nos. 1, 2, 7(a) to (c) notice is served and in respect of respondent No. 7(d) notice has been held sufficient vide order dated 10.09.2013.