SHANTHAMMA Vs. P N NANJEGOWDA

JUDGEMENT

(1.) This appeal of the plaintiffs arises out judgment and decree dated 20.07.2017 passed by III Additional District and Sessions Judge, Ramanagara in RA No.59/2010. By the impugned judgment, the First Appellate Court allowed the appeal of defendant No.2 and modified the judgment and decree dated 19.12.2008 in OS No.241/2007 passed by the Principal Civil Judge (Senior Division), Ramanagara reducing the share of plaintiffs from 1/10th each to 1/20th each.

(2.) Appellants filed OS No.241/2007 before the Principal Civil Judge (Senior Division), Ramanagara against respondents and present appellant No.8 for partition and separate possession of 6/10th share in the suit schedule properties.

(3.) Subject matter of the suit was 18 agricultural lands and two sites and one house shown as item Nos.1 to 21 to the plaint schedule.