RATHNAKAR RAO SINDHE Vs. LEELA ASHWATH

JUDGEMENT

(1.) THIS first appeal by the defendant is directed against the judgment and decree dated 11. 08. 2006 passed by the Court of the principal Civil Judge (Sr. Dn.) at Mysore decreeing the suit in O. S. No. 361/1997 filed by the respondent/plaintiff for partition and separate possession of her half share in the suit properties. The plaintiff is the sister of the appellant herein.

(2.) I have heard the learned Counsel appearing for the appellant and perused the impugned judgment.

(3.) THE suit properties are the self acquired properties of the father of the plaintiff and the defendant and the father had died intestate. The case of the appellant that her sister (plaintiff) had received more money than her share was not proved by any satisfactory evidence.