SURESH RADDI Vs. GIRIJAMMA

JUDGEMENT

(1.) With the consent of the learned counsel appearing for the appellant and the contesting respondents, the matter is taken up for final disposal.

(2.) This appeal is by defendant No.3 aggrieved by the judgment and decree dtd. 5/7/2016 passed in O.S.No.148/2008 on the file of Principal Civil Judge and I JMFC, Ranebennur which is confirmed by the judgment and decree dtd. 10/8/2018 passed in R.A.No.43/2016 on the file of III Addl. Senior Civil Judge and JMFC, Ranebennur.

(3.) The above suit in O.S. No.148 of 2008 was filed by plaintiffs seeking the relief of partition and separate possession in respect of the following items of the properties: