BHOJAPPA GOWDA Vs. BALAPPA GOWDA

JUDGEMENT

(1.) This appeal of the second defendant arises out of judgment and decree dated 8.7.2014 passed by the II Additional District and Sessions Judge, D.K., Mangalore, in R.A.No.56/2010. By the said judgment and decree, the first appellate court has allowed the appeal of the plaintiff and reversed the judgment and decree dated 11.2.2010 in O.S.No.111/2005 passed by the Additional Senior Civil Judge and J.M.F.C., Puttur, D.K.,

(2.) By the said judgment and decree, the trial court had dismissed the suit of the plaintiff for partition and separate possession of his 6/20th share in the suit schedule 'A' property.

(3.) First respondent was plaintiff and respondent No.2 was defendant No.1 and appellant was defendant No.2 and respondent Nos.3 and 4 were defendant Nos.3 and 4 before the trial court.