HANUMAKKA Vs. GOWRAMMA

JUDGEMENT

(1.) The appeal is filed by the appellants/plaintiffs challenging the order dtd. 31/7/2024 passed on I.A.No.1 in O.S.No.418/2016 by the Senior Civil Judge and JMFC, Devanahalli, thereby, the application is dismissed.

(2.) The rank of the parties is referred to as per their rankings before the trial Court.

(3.) The appellants/plaintiffs have filed the suit for partition and separate possession by metes and bounds of claiming 1/3rd share in the suit schedule properties and for consequential relief of permanent injunction by claiming that the plaintiff and defendant Nos.1 to 7 are the members of Hindu Undivided Joint Family and the suit schedule properties are ancestral properties.