NAGESH LAXMAN VERNEKAR Vs. ANANTH KRISHNA NAIK

JUDGEMENT

(1.) THIS appeal has been filed under S. 100 of the C. P. C. The appellants are the plaintiffs. The respondent is the defendant.

(2.) THE plaintiffs filed the suit O. S. No. 10/1979 on the file of the Munsif, Kumta, against the defendant for partition and separate possession of their share in the suit property which is a shop measuring 201/2' x 12' in which the defendant, a stranger to the family of the plaintiffs, has been running a medical shop for the last so many years.

(3.) THE trial Court decreed the suit of the plaintiffs.