SHIVAGOUDA APPANNA BELAVI Vs. NEELAPPA APPANNA BELAVI

JUDGEMENT

(1.) The present Regular Second Appeal has been preferred by the defendants/appellants challenging the judgment and decree passed by the Fast Track Court I, Chikodi in R.A.No.8/2007 dated 30.08.2010 whereunder the judgment and decree dated 10.01.2007 passed in O.S.No.22/1997 on the file of the Civil Judge (Sr.Dn), Hukkeri was allowed in part by awarding half share of the plaintiff in schedule 'A, C & D' properties and insofar as the claim under schedule 'B' property came to be rejected. Being aggrieved by the same, the present appellants are before this Court.

(2.) Though the matter is listed for orders, with the consent of the learned counsel for the parties, it is taken up for final disposal.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.