RAJENDRA S/O KASHIDAS SAWKAR Vs. VENKATESH

JUDGEMENT

(1.) Whether the trial Court was justified in awarding equal 1/8th share to respondent Nos.3 to 7 is the question involved in this appeal.

(2.) Appellant filed O.S.No.11 of 2009 before the Senior Civil Judge, Gadag claiming partition and separate possession of his 1/3rd share in the suit schedule properties. Respondent Nos.1 to 7 were defendant Nos.1 to 7 in the suit.

(3.) For the sake of convenience, the parties will be referred hereafter with their ranks before the trial Court.