MANJUNATH Vs. HANUMANTHAPPA

JUDGEMENT

(1.) The plaintiff being aggrieved by the judgment and decree dated 17.4.2013 passed by the Fast Track Court, Koppal, in R.A.No.81/2011 and the judgment and decree passed by the Senior Civil Judge at Koppal, in O.S.No.39/2003 dated 30/7/2011 has filed this second appeal.

(2.) The status of the parties are referred to as per their ranking before the trial Court.

(3.) The plaintiff-Manjunath S/o Hanumanthappa Meti had filed O.S.No.39/2003 seeking relief of partition and separate possession of his 1/2 share in 1/3rd share of defendant No.1 in the suit schedule properties.