GANGADHARA MADIVALA Vs. NONAYYA MADIVALA

JUDGEMENT

(1.) Heard Sri.Prasanna V. R., learned counsel for the appellants and Sri.K.Shrihari, Learned counsel for the respondents.

(2.) Defendant No.1 in O.S.No.6/2013 is the appellant. He suffered the decree whereby the suit 'A' schedule property was ordered to be partitioned granting 1/4th share to the plaintiff and 1/4th share each to defendant Nos.1 to 3.

(3.) During the pendency of suit, defendant No.3 died. Therefore, his legal representatives were brought on record. Suit was filed by brother of defendant No.1 by contending that suit 'A' schedule property are the self acquired properties of his father namely Manjayya Madivala resident of Perabe village, Puttur Taluk, Dakshina Kannada District. Particulars of suit 'A' schedule property is culled out hereunder for ready reference: