VENKAVVA AND OTHERS Vs. SABANNA AND OTHERS

JUDGEMENT

(1.) This appeal is filed by the plaintiffs challenging the judgment and decree in O.S. No. 51/2012 dated 23.09.2016 on the tile of the Principal Senior Civil Judge, Bagalkot (for short 'the trial Court'), whereby the suit tiled by the plaintiffs has been dismissed.

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

(3.) Plaintiffs preferred O.S. No. 51/2012 against the defendants seeking partition and separate possession to the extent of their 6/9th share in the suit 'B' schedule properties by effecting partition by metes and bounds.