(1.) This appeal of defendant No.2 arises out of the judgment and decree dated 14.10.2014 in Regular Appeal No.129/2012 passed by the II Additional Senior Civil Judge & JMFC., Kolar (Itinerating at Mulbagal).
(2.) By the impugned judgment and decree, the First Appellate Court partly allowed the appeal of the present appellant and modified the judgment and decree dated 22.2.2009 passed by the Principal Civil Judge (Jr.Dn.) & JMFC., Mulbagal in O.S.No.130/2011 and confirmed the judgment and decree passed in the said suit for partition and possession of plaint 'A' schedule property and dismissed the suit in respect of plaint 'B' schedule property.
(3.) By the said judgment and decree in O.S.No.130/2001, the Trial Court had decreed the suit of the plaintiffs for partition and separate possession of their 1/3rd share in all the suit schedule properties and for mesne profits.