KRISHNE GOWDA Vs. NINGEGOWDA

JUDGEMENT

(1.) This appeal by the 4th defendant is directed against the judgment and decree dated 14-11-1986 passed by the Civil Judge, Chikmagalur, in O.S. No. 56 of 1980.

(2.) That was a suit brought by the 1st respondent/plaintiff for partition and possession of his share in the joint family properties.

(3.) There is no dispute that the plaintiff and the defendants are the members of the joint family. The joint family owned Vast extent of properties as mentioned in Schedule 'A' to the plaint. As far as the appellant is concerned, he claimed items 35, 16 and 17 of Schedule 'A' properties as his self acquired. The Trial Court has held that Items 15, 16 and 17 of Schedule 'A' properties are also the joint family properties.