RAMAKRISHNAPPA Vs. M GOVINDAPPA

JUDGEMENT

(1.) This appeal of defendants-1 to 3 arises out of the judgment and decree dated 18.4.2017 in Regular Appeal No.136/2014 passed by the III Additional District & Sessions Judge, Kolar (sitting at K.G.F.).

(2.) By the impugned judgment, the First Appellate Court has dismissed the appeal of the appellants and confirmed the judgment and decree dated 27.3.2014 in O.S.No.197/2007 passed by the Civil Judge & J.M.F.C., Bangarpet.

(3.) By the said judgment and decree, the Trial Court had decreed the suit of the plaintiff for partition and separate possession of his half share in the suit schedule properties.