UMESH CHIDAMBAR KULKARNI Vs. CHIDAMBAR BALAWANT KULKARNI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 1-8-1988 passed in O.S.No. 146 of 1977 on the file of the Civil Judge at Gokak in Belgaum District.

(2.) In the course of this judgment, we refer to the parties by the ranks assigned to them in the trial Court. The appellant is the plaintiff.

(3.) The plaintiff presented the suit by his next friend his mother Savithramma inter alia seeking a declaration that the suit land measuring 7 acres 07 guntas situated in Block No. 712 and assessed to land revenue at Rs. 33-73 within the limits of Akkathangerhal village in Gokak Taluk and all proceedings thereto or taken in relation thereto are not binding on him and that his interest in the said land subsists as he is the co-owner of the property along with the first defendant - his father. He also asserted that the said property is the joint family property in which he has an undivided interest.