H. BYATAPPA Vs. M. BASAVAIAH AND ORS.

JUDGEMENT

(1.) AGGRIEVED by the concurrent findings recorded by both the courts below in dismissing the suit for partition, the plaintiff has filed this second appeal.

(2.) PARTIES will be referred to as per their rank in the trial court.

(3.) THE plaintiff demanded a share in the properties by metes and bounds. The same was denied. The defendant tried to encumber the suit schedule properties in the name of third persons to deprive the legal right of the plaintiff. The plaintiff got issued a legal notice for partition. Nothing came out of it. Hence, he filed the instant suit for partition of the suit schedule properties by metes and bounds claiming 1/3rd share etc.