DAYANANDA GOWDA S.V. Vs. R.VENKATAPPA

JUDGEMENT

(1.) This appeal has been filed by the appellant/plaintiff being aggrieved by the judgment and decree dtd. 8/7/2020 passed in O.S.No.121/2012 by the Prl. Senior Civil Judge and CJM, Shivamogga wherein the Trial Court dismissed the suit with cost.

(2.) For the sake of convenience, the rankings of the parties would be henceforth referred to as per their rankings before the trial Court.

(3.) The plaintiff filed an original suit in O.S.No.121/2012 before the Prl. Senior Civil Judge and C.J.M., Shivamogga against the defendants who are the respondents herein seeking for the relief of partition and separate possession of his share in the suit schedule properties and also for declaration to declare that the partition deed dtd. 11/9/2012 as null and void and not binding on the plaintiff and also for other consequential reliefs.