C R THIMMEGOWDA Vs. ADUVAMMA

JUDGEMENT

(1.) These two appeals of the appellant arise out of the common judgment and decree dated 25.04.2017 passed in R.A. No.63/2013 and R.A. No.168/2013 by the 5th Addl. District & Sessions Judge, Hassan. In turn, those appeals arose out of the judgment and decree dated 16.04.2013 passed by the Addl. Senior Civil Judge, Hassan in O.S. No.74/2009.

(2.) The first respondent Aduvamma filed O.S. No.74/2009 against the appellant (defendant No.1) and the second respondent M. Thibbegowda (defendant No.2) claiming partition and separate possession of 1/2 share in the suit schedule properties.

(3.) For the purpose of convenience the parties will be referred to henceforth with their ranks before the trial court.