AMBANNA Vs. GHANTEAPPA

JUDGEMENT

(1.) I find in the appeal preferred by the plaintiff against the dismissal of the suit for partition, the trial Court has declared to grant the decree giving the following reasons :

(2.) ). When I verified the description given I find it is too vague. Order VII, Rule 3 reads as follows :

(3.) IN paragraph 3 of the plaint it shows that out of Sy. No. 258, 6 acres and 7 guntas as item No. 1 and item No. 3 out of Sy. No. 260 measuring 7 guntas and given out of Sy. No. 261, 59 acres and 9 guntas. What is the total extent of survey numbers and what are the boundaries of the property are not given. Therefore, it is not possible to identify the property leaving alone granting a decree in respect of a definite property.