KENCHEGOWDA Vs. K B KRISHNAPPA

JUDGEMENT

(1.) THIS is the plaintiffs second appeal against the judgment and decree of the lower Appellate Court which has dismissed the suit for partition after setting aside the judgment and decree of the trial Court which had decreed the suit.

(2.) FOR the purpose of convenience, the parties are referred to as they are. referred to in the original suit.

(3.) THE plaintiff is the son of the first defendant Boregowda through his fourth wife Chikkathayama. Second defendant Krishnappa is the son of Boregowda through his second wife Smt. Jayamma. Basamma, sakkamma and Boramma, defendants 3 to 5 are the daughters of boregowda through his third wife Devamma.