SHRIPATRAO Vs. REKHA

JUDGEMENT

(1.) These appeals are arising out of the Order dtd. 9/3/2023 passed on I.A.Nos.1, 2 and 4 in O.S.No.138/2022 on the file of Senior Civil Judge and JMFC Court, Basavakalyan (for sort 'the Trial Court').

(2.) For the sake of convenience, the parties will be referred to as per their ranking before the Trial Court.

(3.) The relevant facts for adjudication of these appeals are that the plaintiffs have preferred O.S.No.138/2022 against the defendants seeking relief of partition and separate possession in respect of the suit schedule properties. Defendant No.1 is the father of the plaintiffs.