BORAVVA SHRISHAIL KULLOLLI Vs. PARVATEWWA BASAPPA RAMGOND

JUDGEMENT

(1.) The captioned appeal is by the unsuccessful plaintiffs assailing the dismissal Decree passed by the Court below in O.S.No.120/2010, wherein the plaintiffs suit seeking partition and separate possession is dismissed on the ground that there is already partition in the family.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) Before we proceed to examine the rival contentions, we deem it appropriate to take cognizance of the family tree, which is as under: <IMG>JUDGEMENT_180_LAWS(KAR)3_2025_1.jpg</IMG>