DRAKSHAYANAVVA AND ORS. Vs. GADIGEVVA AND ORS.

JUDGEMENT

(1.) The defendants in O.S. No. 35/2008 have preferred this Second Appeal, assailing judgment and decree passed in R.A. No. 23/2010 dated 10.10.2011 by the Addl. Senior Civil Judge, Haveri, confirming the judgment and decree dated 22.4.2010 by the Civil Judge and JMFC, Savanur, passed in O.S. No. 35/2008.

(2.) For the sake of convenience, parties shall be referred to, in terms of their status before the trial court.

(3.) The plaintiff filed the suit, seeking 1/3rd share in the suit properties. The suit properties consist of three items of agricultural lands measuring 5.05, 3.29 and 3.29 acres respectively in Sy. Nos. 46/7A, 46/7B and Sy. No. 15/2+1+B/3A/2. Suit schedule items are as under: