ABDUR RAHMAN Vs. ATHIFA BEGUM

JUDGEMENT

(1.) THIS R. F. A. is directed against the Judgment and Decree dt. 30-6-92 in O. S. No. 3879/84 on the file of the Additional City Civil Judge, Bangalore, whereby the said City Civil Judge had dismissed the suit of the appellants.

(2.) I heard the learned Counsel for the appellants Sri. Ilyas Hussain and Sri Anand appearing for M/s. Rego and Rego for the respondent No. 1. Respondents No. 2 to 4 are served with notice but they remained absent.

(3.) THE facts in brief of the case are as follows :the appellants herein had originally filed O. S. No. 3879/84 on the file of the Additional City Civil Judge, Bangalore (hereinafter for convenience referred to as the City Civil Judge), for partition and separate possession of the suit schedule 'a' movable properties and suit schedule 'b' immovable property. In the plaint of the appellants the suit schedule 'a' movable and suit schedule 'b' immovable properties are described as follows :