KUDURE THAMMANNA Vs. K.C.RAMAIAH

JUDGEMENT

(1.) The above appeal is filed challenging the final decree drawn in F.D.P.No.36/2002 dated 03.08.2016 by the II Addl. Senior Civil Judge, Kolar, Itinerating at Mulbagal. The appellants are defendant Nos.1(a) to (e), the 1st respondent is plaintiff and respondent Nos.2 to 4 are defendant Nos.2(a), (b) and 3 respectively. Respondent Nos. 5 and 6 are defendant Nos.b(2) and b(3) before the trial Court.

(2.) The brief facts of the case are as follows: ? K.C.Ramaiah filed O.S.29/1994 before the II Addl. Senior Civil Judge, Kolar for partition and separate possession of his half share in the suit schedule properties. The trial Court by judgment dated 03.04.2002 decreed the suit in part. The trial Court granted half share to the plaintiff in suit schedule item Nos.1 to 7, 13 to 17, 20, 24 and 26 to 30.

(3.) The appellants/the heirs of the 1st defendant challenge the said final decree in this appeal on the following grounds: