REDDAMMA Vs. T S REDDAPPA

JUDGEMENT

(1.) This second appeal of the plaintiff arises out of the judgment and decree dated 26.11.2014 passed by Fast Track Court-II, Chintamani in R.A.No.18/2011.

(2.) By the impugned judgment and decree, the First Appellate Court allowed the appeal of the present respondent and modified the judgment and decree dated 01.02.2011 passed by the Senior Civil Judge & JMFC, Chintamani in O.S.No.177/2007 and dismissed the suit of the plaintiff for partition and separate possession of her share in respect of plaintiff schedule item Nos.1 and 3 properties. Whereas the trial Court by the said judgment and decree had decreed the suit of the plaintiff for partition and separate possession of her 1/2 share in all the suit schedule properties.

(3.) Appellant was plaintiff and respondent was defendant before the trial Court. For the purpose of convenience, parties will be referred to henceforth with their ranks before the trial Court.