NANDINARAVANDA MEDAPPA Vs. NANDINARAVANDA GANAPATHY

JUDGEMENT

(1.) This appeal by the plaintiff is directed against the Judgment and decree dated 27-11-1974, passed by the Civil Judge, Coorg, Mercara, in Regular Appeal No. 53 of 1972 on his file, dismissing the appeal, oh confirming the judgment and decree dated 20-9-1972, passed by the Principal Munsiff, Mercara in O. S. No. 76 of 1967 on his file, dismissing the suit of the plaintiff for partition of Bane lands.

(2.) The plaintiff averred that, plaint 'A' and 'B' Schedule properties belonged to them they being bane lands (Privileged tenures of Coorg). The plaintiff claimed partition and separate possession of his share as also costs of the suit and other ancillary reliefs.

(3.) The defendants inter alia contended that the suit for partition ot bane lands was not maintainable.