G.K.NARASIMHAIAH Vs. G.K.RAMU

JUDGEMENT

(1.) Heard Sri. M.B. Chandrachooda, learned counsel for the appellant. None appears for the respondents.

(2.) Defendant No.2 is the appellant challenging the decreeing of the suit for partition and separate possession in O.S.No.85/2009 confirmed in R.A.No.196/2016 connected with R.A.No.199/2016.

(3.) Facts in the nutshell which are utmost necessary for disposal of the present appeal are as under: