H N GURURAJANNA Vs. H N CHANDRASHEKAR

JUDGEMENT

(1.) The appeal is directed against the Judgment and Decree passed by the learned District and Sessions Judge, Fast Track Court -II, Bangalore Rural District, in R.A.No.5/2000 on 27.07.2006 wherein the learned District Judge allowed the appeal in part and being aggrieved by the same, defendant Nos.2 and 9 are in appeal.

(2.) In order to avoid overlapping and confusion, the parties are referred with reference to their ranks held by them before the trial Court.

(3.) The suit filed by the plaintiff being one for partition and separate possession of the schedule properties which consisted of as many as 15 items.