LOKAMANI Vs. MAHADEVAMMA

JUDGEMENT

(1.) This regular first appeal is filed by defendants 1 to 3, challenging the Judgment and Decree passed by the trial Court decreeing the suit of the plaintiffs for partition and separate possession of their shares in the suit schedule properties.

(2.) For the sake of convenience, the parties are referred to as they are referred in the original suit.

(3.) Suit is in respect of four landed properties and one house property, described in the schedule to the plaint as item Nos.1, 2, 3, 4 and 5 respectively.