TANUJA Vs. MUNITHYAMMA

JUDGEMENT

(1.) This plaintiff's second appeal arises out of the Judgment and decree dated 03.08.2017 in R.A.No.58/2015 passed by the VII Additional District & Sessions Judge, Bangalore Rural District, Bangalore.

(2.) By the impugned judgment and decree, the First Appellate Court dismissed the appeal of the appellant/plaintiff and confirmed the judgment and decree dated 27.03.2015 passed in O.S.No.376/2008 by the Principle Senior Civil Judge, Bangalore Rural District, Bangalore, dismissing the suit of the appellant/plaintiff for partition and separate possession of her share in the suit schedule property and for permanent injunction.

(3.) Respondents were defendants-1 to 3 before the Trial Court. For the purpose of convenience, parties will be referred to hereafter with their ranks before the trial Court.