KADAPPA MAHADEV BADIGER Vs. DODDAWWA @ MALUTAI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the Senior Civil Judge, Hukkeri ('the trial Court' for short) in O.S.No.90/2013 dated 04.11.2015 whereby the suit of the plaintiffs has been decreed holding that plaintiffs are entitled to 2/6th share, defendant Nos.2, 3, 4 are entitled to 1/6th share each and defendant Nos.5 to 8 are entitled to 1/6th joint share in the suit schedule 'A' and 'B' properties.

(2.) For the sake of convenience, the parties are referred to as per their status before the trial court.

(3.) The subject matter of the suit is the land situated at Madamakkanal village, Taluk Hukkeri, District Belagavi. Suit schedule 'A' property being the agricultural land bearing R.S.No.309 of Madamakkanal village measuring 6 acres 9 guntas and suit schedule 'B' properties being the four Farm House properties situated at the agricultural land bearing R.S.No.309 of Madamakkanal village, Takuk Hukkeri, District Belagavi.