PADMANAIKA Vs. NAGAPPA

JUDGEMENT

(1.) This second appeal of the first defendant arises out of the judgment and decree dated 29.09.2016 in Regular Appeal No.60/2009 passed by the V Additional District & Sessions Judge, Shivamogga sitting at Sagar.

(2.) By the impugned judgment and decree, the First Appellate Court has dismissed the appeal of defendant No.1 and confirmed the judgment and decree dated 26.03.2009 in O.S.No.28/2001 passed by the Civil Judge (Sr.Dn.), Sagar.

(3.) By the said judgment, the Trial Court decreed the suit of the plaintiff for partition and separate possession of 5/12th share in the suit schedule properties.