SHRI BHARAMAPPA Vs. SMT. AKKATAI AND OTHERS

JUDGEMENT

(1.) Learned Counsel for the petitioner has filed a memo stating that service of notice to respondent Nos. 3 to 16 may be dispensed with since they are not contesting respondents.

(2.) Heard the Learned Counsel for the petitioner and the respondents.

(3.) Respondent No.1 herein is the plaintiff whereas, the petitioner herein who is defendant No. 1 is her brother and defendant No.2 is their mother. The suit came to be preferred by respondent No. 1 herein for the relief of partition and separate possession and that during the pendency of the proceedings, defendant No. 2 passed away.