NAGESHWARA ADIGA Vs. KAVERAMMA

JUDGEMENT

(1.) Learned counsel Sri B.K. Manjunath, files power for the appellants. Sri Hande, Advocate, has also given his consent. Accordingly the vakalath of Sri B. K. Manjunath is accepted and he is permitted to appear for the appellants.

(2.) This appeal by defendants 1, 2, 5 and 7 is preferred against the judgment and decree dated 21-8-1975 passed by the learned Civil Judge, Udupi in 0. S. No. 18/1970.

(3.) The learned trial judge has passed a preliminary decree for partition and separate possession of half share of the plaintiff who was respondent-1 in the appeal and who died on 12-2-1987.