BALASAHEB Vs. NEERAJ AND ORS.

JUDGEMENT

(1.) THE plaintiff in O.S. No. 357/90 has preferred this second appeal, assailing judgment and decree of the first appellate Court [Fast Track Court -I, Chikodi], passed in R.A. No. 29/2001 dated 21/08/2009, by which, judgment and decree of the trial Court dated 16/09/2000 passed by the Prl. Civil Judge (Jr.Dn.) and JMFC, Chikodi, in O.S. No. 357/1990 has been confirmed.

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

(3.) THE appellant - plaintiff sought partition and separate possession of his share in the suit schedule properties and consequential relief of permanent injunction against the defendants. According to him, the suit properties are agricultural lands bearing R.S. No. 62/1, measuring 2.7 Acres and R.S. No. 86/2B, measuring 2 Acres, situated at Mamadapur village, Chikodi Taluk, Belgaum District, house property bearing VPC. No. 383, situated at Mamadapur and another house property bearing VPC. No. 457.