CHIKKATHAYAMMA Vs. DODDATHAYAMMA

JUDGEMENT

(1.) Assailing the judgment and decree in RA No.43/2010 dtd. 21/4/2014 on the file of the Fast Track Court at Mandya, (hereinafter referred to as 'the First Appellate Court' for short) reversing the judgment and decree in OS No.327/2003 dtd. 31/8/2007 on the file of the Principal Civil Judge, (Junior Division), Mandya (hereinafter referred to as 'the Trial Court' for short), the plaintiff is before this Court in this regular second appeal.

(2.) The parties herein are referred to as per their rank before the Trial Court for the sake of convenience.

(3.) Brief facts of the case are that, suit for partition and separate possession seeking 1/6th share in the suit schedule property.