ALLBUX Vs. ALLABI

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 1. 10. 2002 in O. S. No. 206/1998 passed by the Addl. Civil Judge (Sr. Dn.), Hubli, partly decreeing the suit of the plaintiff for partition and separate possession.

(2.) THE appellant is plaintiff and respondents are defendants before the trial Court. In this judgment, the parties are referred to by their status before the trial Court

(3.) THE parties are governed by Mahomedan Law. The relationship between the parties is as under. <img>C:\program Files\regentdatatech\image\np_4662_ilr(KAR)_2007.jpg</img>