VADDE SANNA HULUGAPPA Vs. VADDE SANNA

JUDGEMENT

(1.) THE appellants in this appeal under Section 100, C. P. C. are the plaintiffs. The present respondents are the defendants. The first respondent-first defendant, who is the contesting party, is since deceased and his L. Rs. have been brought on record.

(2.) THE plaintiffs filed the suit O. S. No. 32/1982 before the Principal Munsiff, Bellary, for partition and separate possession of their 2/3 share in the suit schedule property bearing D. No. 64, Ward No. XIV situated within the municipal limits of Bellary City. The trial Court dismissed the suit for partition.

(3.) THE plaintiffs filed appeal in R. A. No. 17/1989 on the file of the Civil Judge, Bellary.