AKKAMAHADEVI @ MAHADEVI Vs. WEST COST PAPER MILLS LTD

JUDGEMENT

(1.) In this writ petition, petitioners are calling in question the order dtd. 4/7/2016 allowing the Misc. Appeal No.29/2015 by the Lower Appellate Court.

(2.) Heard Sri M.S. Haravi, learned Counsel for the petitioners and Sri Prashant T. Areguli, learned Counsel for the respondent.

(3.) Petitioners are plaintiffs before the Trial Court. The suit is one for declaration and possession. The case of the plaintiffs is that agricultural property measuring 64 acres 20 guntas in R.S.No.31/8 of Mamdapur village belonged to their family. They filed O.S.No.39/2010 for partition and separate possession of their share in the joint family property and the same was decreed. The defendants therein filed Regular Appeal No.112/2011 before the Principal District and Sessions Judge, Haveri. Parties entered into a compromise in the said appeal, in which, the said property in R.S.No.31/8 fell to the share of the plaintiffs.