VASANT LAXMAN AKALWADI Vs. SUBBARAJU

JUDGEMENT

(1.) This regular second appeal arises out of the order dated 28.11.2016 in FDP No.4/2007 passed by the II Additional Senior Civi l Judge, Dharwad and confirmed by the Principal District Judge, Dharwad in R.A.No.256/2016 on 03.04.2018.

(2.) Respondent No.1 and his adoptive mother filed O.S. No.192 of 1996 before the II Additional Senior Civil Judge, Dharwad for declaration that the plaintiffs have half share or in the alternative 1/3rd share in the suit shop and for consequential rel ief of permanent injunction and partition and separate possession of their shares.

(3.) The said suit came to be decreed on 09.10.2002 declaring that the plaintiffs together are the owners of half share in suit schedule property and for partition and separate possession of their half share by appointing the Court commissioner.