SNEHALATA AND ORS. Vs. SURESH AND ORS.

JUDGEMENT

(1.) This appeal is directed against the judgment and decree in Original Suit No. 309 of 2012 dated 15th September 2015 on the file of the Principal Senior Civil Judge and JMFC, Hubballi.

(2.) The appellants are the plaintiffs in the suit and the respondents are the defendants. The suit was filed by the plaintiffs for partition and separate possession of the suit schedule properties. The Court below has awarded 1/4th share each in the suit schedule properties in favour of the plaintiffs/appellants.

(3.) Learned counsel for the plaintiffs/appellants and respondent Nos. 1 to 8 submitted that the matter has been amicably settled between the parties.