SHIVAKUMAR D.C. Vs. MEENAKSHI K. AND ORS.

JUDGEMENT

(1.) This is a defendant's appeal against the judgment and decree of the Trial Court, which has decreed the suit of the plaintiff granting him half share in item Nos. 1 to 3 of first schedule and item No. 7 of the second schedule and rejecting the claim in respect of item Nos. 1 to 6 in the second schedule.

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

(3.) The subject matter of the suit is one house property and two agricultural lands, which are more particularly described in the first schedule to the plaint. Seven items of movable properties are set out in the second schedule with full particulars.