RATHI SHEDTHI Vs. SHEENA SHETTY

JUDGEMENT

(1.) Though the matter is listed for Admission, with the consent of learned counsel for both the parties, the same is taken up for final disposal.

(2.) In order to avoid confusion and overlapping, parties hereinafter are referred to with reference to their rankings as stood before the Trial Court.

(3.) Originally, suit was filed by the plaintiff-Sheena Shetty for partition of the suit 'A' schedule properties. The suit is among the siblings being the children of Narsi Shedthi who was dead on the date of filing of the suit.