NINGAIAH Vs. KALEGOWDA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed in R.A.No.76/2004 dated 07/03/2008 by the learned Presiding Officer, Fast Track Court-I, Mysore, wherein the said regular appeal came to be dismissed.

(2.) In order to avoid overlapping and confusion, parties are referred to in accordance with their respective ranks as stood before the Trial Court.

(3.) Originally, it was a suit for partition wherein the plaintiffs seek their 1/4 share for each of the plaintiff in the suit schedule property consisting of two items including one twelve pillared Totti' house at Belavadi Village, Yelavala Hobli, Mysore Taluk and a dry land to an extent of 5 acres 17 guntas in Sy.No.96 in the same village.