GOPAL PURUSHOTHAM BICHU Vs. PURUSHOTHAM GOVID BICHU

JUDGEMENT

(1.) This appeal by the plaintiff is directed against the judgment and decree dated 30th August, 1976, passed by the learned Principal Civil Judge, Belgaum in O.S. No. 11 of 1972, dismissing the suit for partition and separate possession.

(2.) The respondents are the defendants. During the pendency of the appeal Defendant No. 1 (Respondent No. 1) and also defendant No. 9 (Respondent No. 9) died. Defendants 2 to 7 are shown as the legal representatives of the deceased 1st defendant. The legal representatives of Defendant No. 9 are also brought on record. In this judgment the parties will be referred as the 'plaintiff and 'defendants'.

(3.) The aforesaid suit was filed for partition and separate possession of the l/8th share of the plaintiff in the suit schedule properties. The suit schedule properties consist of the following properties: