SHYLAJA AND ORS. Vs. B. VIGNESHWAR AND ORS.

JUDGEMENT

(1.) RFA No. 1192/08 is a plaintiffs regular first appeal against the judgment and decree of the trial Court declining to grant a decree for partition in respect of 'A' and 'C' schedule properties.

(2.) RFA No. 1331/2008 is by the Fourth defendant challenging the judgment and decree of the Trial Court decreeing the suit of the plaintiff for partition in respect of B and D schedule properties.

(3.) As these two appeals arise out of the same judgment and decree, they are taken up for consideration together and disposed of by this common judgment.