NEELAMMA Vs. GOWRAMMA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree in R.A.No.15/2003 dated 30.11.2009 on the file of the Additional District and Sessions Judge, Fast Track Court-VII, Doddaballapur, whereby the judgment and decree in O.S.No.75/1986 dated 20.2.2003 on the file of the Principal Civil Judge (Jr.Dn.) & JMFC, Doddaballapur has been set aside and 1/5th share in all the suit schedule properties including item Nos.14 and 15 has been allotted in favour of plaintiff/respondent Nos.1 to 8.

(2.) Respondent Nos.1 to 8 herein filed the aforesaid suit for partition and separate possession of 1/5th share in 'A' schedule property. The suit was decreed on 20.2.2003 by granting plaintiff/respondent Nos.1 to 8 1/5th share in item Nos.1 to 13 of plaint schedule property and item 'A' to 'D' as described at the additional written statement by the 4th defendant. The plaintiffs filed the appeal challenging the said decree of the trial Court. As noticed above, the appeal was allowed and the plaintiffs were allotted 1/5th share in the suit schedule property including item Nos.14 and 15.

(3.) The first respondent is no more and respondent Nos.2 to 8 have been treated as L.Rs. of the first respondent.