N VARALAKSHMI Vs. N MAHENDRA

JUDGEMENT

(1.) This plaintiff's appeal arises out of the judgment and decree in O.S.No.10024/1998 passed by the XXVIII Addl. City Civil Judge, Bangalore. By the impugned judgment, the trial Court has partly decreed the suit of the plaintiff for partition and separate possession of her 1/12th share in the suit schedule properties as against her claim for equal ¼ share.

(2.) Defendant nos.1 and 2 are the brothers and defendant no.3 is the sister of the plaintiff. The subject matter of the suit are lands bearing Sy.No.57/7B1 measuring 5 guntas and Sy.No.56/1 measuring 26 guntas situated at Hongasandra Village limits, Bangalore South Taluk.

(3.) The case of the plaintiff in brief is as follows: