HANAMAPPA Vs. VIJAYALAXMI

JUDGEMENT

(1.) The respondents 1 and 2, as the plaintiffs, instituted O.S.No.7/2010 in the Court of Senior Civil Judge, Ramdurga, to pass a decree for partition and separate possession of 2/3rd share in the suit schedule properties against the respondents 3 to 5 and the appellants. Suit was contested by filing written statement.

(2.) Based on the pleadings, following issues and an additional issue were raised:

(3.) After trial, the suit was decreed and the plaintiffs were held entitled for partition and separate possession of 2/3rd share in the suit schedule properties. The property sold in favour of 3rd and 4th defendants was ordered to be allotted to the share of the 1st defendant.