RAMAPPA AND ORS. Vs. PARAMESHWARAPPA AND ORS.

JUDGEMENT

(1.) THE defendant Nos. 1 and 2 in O.S. No. 233/1996 on the file of Prl. Civil Judge (Senior Division) at Hubli, have come up in this second appeal impugning concurrent findings of both the Courts below in decreeing the suit of the plaintiff filed for the relief of partition and separate possession of their share by judgment dated 19.12.2002 which is confirmed by the lower appellate Court in R.A. No. 12/2003 filed by the defendant Nos. 1 and 2 in the original suit.

(2.) BRIEF facts leading to this second appeal are as under:

(3.) IN the said suit based on the aforesaid pleadings the following issues were framed: