KASTHURI Vs. R. DEVARAJ

JUDGEMENT

(1.) The captioned appeal is by unsuccessful plaintiff assailing the dismissal of the suit filed in O.S.No.986/2017 wherein plaintiff's suit seeking for partition and separate possession is dismissed by the Court on the ground that suit schedule property is the self-acquired property of first defendant.

(2.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(3.) The family tree is as under: