MAJJIGE NAGARAJAPPA Vs. KOTRAMMA

JUDGEMENT

(1.) This regular second appeal of defendant Nos.1 and 4 arises out of judgment and decree dated 03.11.2014 in R.A.No.83/2010 passed by II Additional District & Sessions Judge, Davanagere.

(2.) By the impugned judgment and decree, the First Appellate Court dismissed the appeal of the appellants and confirmed the judgment and decree dated 01.07.2010 passed by Senior Civil Judge, Harihar in O.S.No.164/2003. By the said judgment and decree, the trial Court decreed the suit of the plaintiff for partition and separate possession of her 1/7th share in the suit schedule properties.

(3.) Respondent No.1 was plaintiff. Appellant Nos.1 and 2 were defendant Nos.1 and 4. Respondent No.2 were defendant No.2. Respondent Nos.3 to 6 were legal representatives of deceased defendant No.3 Majjige Manjappa. Defendant No.5 in the suit was wife of propositus Majjige Murigeppa.