L. SIDDARAJU Vs. MURTHY S/O LATE LINGAIAH

JUDGEMENT

(1.) This is the plaintiff's regular first appeal challenging the Judgment and Decree of the trial court dismissing the suit of the plaintiff which was filed for partition and separate possession of his one-third share in the schedule property.

(2.) For the purpose of convenience, parties are referred to as they are referred to in the original suit.

(3.) The subject-matter of the suit is house property bearing Kaneshmari No. 118/147 being western portion in site No. 60 and whole of site No. 61/B, new No. Div. No. 37, House No. 151/1 consisting of ground, first and second floor measuring 20' x 50', Ananthramaiah Compound, Chamarajpet, Mysore Road, Bengaluru - 560 018 which is more particularly described in the schedule to the plaint and hereinafter referred to as "schedule property".