ANNAPPA Vs. BABU GOVIND MALAVE

JUDGEMENT

(1.) This f irst appeal and cross-objection are directed against the judgment and decree dated 13.04.2005 made by the learned Civi l Judge (Sr.Dn.), Chikkodi, whereby the 1st respondent's suit in O.S. No.28 of 1992 for partition and separate possession of suit properties was decreed.

(2.) Parties will be referred to as per their ranking in RFA No.980 of 2005 for the sake of convenience.

(3.) The brief facts stated are: