PRITI Vs. SUBHASH

JUDGEMENT

(1.) This appeal is filed by the plaintiffs/appellants challenging the judgment and decree passed in OS No.150/2012, dtd. 10/10/2014, by the II Additional Senior Civil Judge, Belgaum (hereinafter referred to as 'trial Court'), thereby, suit filed by the plaintiffs for declaration, partition and separate possession and consequential relief of injunction is dismissed.

(2.) For the sake of convenience and easy reference, the parties are referred to as per their rankings before the Trial Court.

(3.) The plaintiffs contended that the suit property is house property and open space measuring 489 square feets. Out of 1005.333 square meters, located from Eastern towards Southern side in C.T.S. No.4078, situated at Main road Angol, Bhagya nagar, Belagavi city.