NANJAMMA Vs. KEMPADEVAMMA

JUDGEMENT

(1.) this is defendants' appeal against the judgment and decree dated 29-7-1988 passed in original suit No. 11 of 1986 on the file of the civil judge at tiptur.

(2.) we will, in the course of this judgment, refer to the parties by the ranks assigned to them in the trial court.

(3.) the plaintiff brought the suit against the defendants for partition and possession of the suit schedule immovable and movcable propertics inter alia on the ground that she is entitled to an equal share in the said properties. Defendants resisted inter alia contending that she is not entitled to l/4th share; that there arc no moveable properties existing described in the suit-schedule; that notice given by the plaintiff was suitably replied through counsel; that the plaintiffts residing in her husband's house for the last, fifteen years and therefore the defendants have perfected their title to the suit schedule property by adverse possession and also in the event the suit is decreed and plaintiff is given her l/4th share, certain jewelleries stolen by the plaintiff and heir husband when they visited their house in the year 1949 should also be partitioned and defendants' share given to them.