SRIDHAR Vs. LALITHA

JUDGEMENT

(1.) The present appeal is filed by defendant No.4 to set aside the judgment and decree dtd. 9/7/2018 passed in O.S.No.58/2014 on the file of the Senior Civil Judge at Gangavathi (hereinafter referred to as 'the trial Court' for short) in respect of granting share in suit item No.5.

(2.) The appellant herein is defendant No.4, respondent No.1 herein is the plaintiff and the respondents No.2 to 4 herein are the defendants No.1 to 3 before the trial Court.

(3.) For the sake of convenience, the parties herein are referred to as per their ranking before the trial Court.