KRISHNAPPA AND ORS. Vs. GOVINDAPPA AND ORS.

JUDGEMENT

(1.) This second appeal is filed by the defendants in the suit as against the judgment and decree, dtd. 27/3/2013, passed by the Additional District Court, Krishnagiri, in A.S.No.6 of 2006, reversing the judgment and decree dtd. 27/7/2005, passed by the Subordinate Judge, Hosur, in O.S.No.322 of 1996, which was one for partition and separate possession.

(2.) The parties, for the sake of convenience, are referred to hereunder, according to their litigative status and ranking before the trial Court.

(3.) The appellants herein are the defendants and the respondents are the plaintiffs in the suit. The plaintiffs have approached the trial Court by filing O.S.No.322 of 1996, seeking partition, in respect of various items of properties mentioned in the suit schedules, among them and the defendants, who are the legal heirs of Marappa and Venkataramanappa. On behalf of the plaintiffs, several documents were marked and evidence were let in.