RAMACHANDRA BHIMAPPA MURGOD Vs. SUSHILA

JUDGEMENT

(1.) THIS appeal under Section 100 of the Civil Procedure Code has been filed by defendants 1 and 2 against plaintiffs 2 to 4. Plaintiff 1 is since deceased.

(2.) THE first plaintiff is the mother. Plaintiffs 2 to 4 are the daughters of the first plaintiff. They filed the suit before the principal Munsiff, Dharawad, against six defendants for partition and separate possession of their shares.

(3.) THE Trial Court decreed the plaintiffs' suit and granted the plaintiffs 1/3 share in the suit schedule properties.