PALLAVI Vs. K.R.ANNEGOWDA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the learned Principal District Judge, Chikmagalur, in R.A.No.16/2003 on 16-12-2008.

(2.) The said Regular Appeal was preferred by the defendants in OS No.175/1997 as the suit filed by the plaintiffs came to be decreed by the learned trial Judge on 10-06-2003 holding that plaintiffs are entitled for equal half share in all the suit schedule properties.

(3.) The learned Principal District Judge, Chikmagalur, allowed the appeal preferred by the defendants and consequently, dismissed the suit filed by the plaintiffs seeking partition. Being aggrieved by the judgment and decree passed by the learned First Appellate Judge, plaintiffs pray for setting aside the judgment and decree passed in RA No.16/2003 in this regular second appeal.