BASAPPA IRAPPA KORI; MALLAVVA Vs. BASAVANNAPPA

JUDGEMENT

(1.) Defendants in O.S.No.432/2012 have preferred this Second Appeal, assailing judgment and decree of the II Additional Senior Civil Judge, Dharwad, in R.A.71/2013, dated 23.04.2014, by which, judgment and decree of the Principal Civil Judge and Prl. JMFC at Dharwad dated 10.4.2013 passed in O.S.432/2012 has been set aside, by allowing the appeal and by declaring that plaintiff and defendants have half share each in the suit property.

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

(3.) The respondent/plaintiff filed the suit seeking relief of declaration and injunction in respect of suit schedule property bearing Block No.91 measuring 1 acre 20 guntas out of total extent of 6 acres 29 guntas as well as land measuring 1 acre 07 guntas in Block No.87, both situated at Koulageri village, Dharwad Taluk and District.