SHIVALINGAIAH Vs. LAKSHMAMMA

JUDGEMENT

(1.) The appellant-defendant No.2 has filed this appeal challenging the judgment and decree passed by the learned Senior Civil Judge and Judicial Magistrate First Class, Nagamangala, dated 31.01.2018 in Original Suit No.10 of 2013, wherein the suit of the plaintiffs was partly decreed and the plaintiffs are granted 1/7th share each in the suit schedule properties, except Item Nos.23 and 24.

(2.) For the sake of convenience, the parties are referred to as per their rankings before the trial Court. The appellant is defendant No.2 and respondent Nos.1 to 6 are plaintiff Nos.1 and 2 and defendant Nos.3 to 6, respectively.

(3.) The brief facts of the case of the plaintiffs before the trial Court are as under: