KESHAVA Vs. PADMANABHA

JUDGEMENT

(1.) This appeal by the defendants/appellants is directed against the judgment and decree dated 20-06-2006 passed by the learned Principal Civil Judge (Sr.Dn), Ramanagaram, in R.A.No.58/2002, wherein, the judgment and decree dated 01.10.2002 passed by the learned Civil Judge (Jr.Dn) and Additional JMFC, Ramanagaram, in O.S.No.62/1993 was set aside.

(2.) In order to avoid confusion and overlapping, the parties are referred in accordance with their ranking before the trial Court.

(3.) To commence with, plaintiffs filed a suit in O.S.No.62/1993 before the learned Civil Judge (Jr.Dn) and Additional JMFC, Ramanagaram, for partition and separate possession. On 01.10.2002, the said suit came to be dismissed. The 1st plaintiff being aggrieved, preferred a regular appeal before the learned Principal Civil Judge (Sr.Dn) Ramanagaram, in R.A.No.58/2002 which came to be allowed on 20.6.2006. Aggrieved by the same, defendants preferred this appeal.