B. K. PADMAVATHI Vs. B. K. GANESH

JUDGEMENT

(1.) These two appeals by the plaintiffs as well as by the defendants 2 and 3 are directed against the judgment and decree dated 06/01/2009 passed in O.S.NO.7651/1999 by the learned First Additional City Civil and Sessions Judge, Bangalore City.

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

(3.) Suit in O.S.No.7651/1999 was filed by (1) Smt.B.K.Padmavathi; (2) Smt. B.K.Nagalaxmi; (3) Smt. B.K.Gayathri; (4)Smt. B.K.Subbalaxmi and (5) Mr. Tejaswi Raghu, for partition and separate possession of the suit schedule 'A' and 'B' properties.