MANJUNATH SHETTY Vs. DHANALAKSHMI AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the appellant regarding admission of the appeal. Perused the judgment of the trial Court and the First Appellate Court.

(2.) It is just and necessary to have brief facts of the case, as put forth by the parties before the trial Court and the First Appellate Court and then to consider the grounds urged by the learned counsel for the appellant before this Court.

(3.) The plaintiff (respondent No.1 herein) has filed a suit in OS No.32/2016 claiming th share in the suit 'A' and 'B' Schedule properties, contending that the suit properties are the joint family properties of plaintiff (Respondent No.1) and defendants 1 to 4 (Appellant and Respondents 2 to 4 respectively)