(1.) Both the Second Appeals arise out of common judgment dtd. 4/5/2013 passed in Regular Civil Appeal No.21 of 2002 and Regular Civil Appeal No.131 of 2002. Regular Civil Appeal No.21 of 2002 was filed by the Defendant Nos.6 to 15 and Regular Civil Appeal No.131 of 2002 was filed by the Defendant Nos.1 and 3 to 5 challenging the judgment and decree dtd. 3/11/2001 passed by Trial Court in Regular Civil Suit No.42 of 1990 decreeing the suit for partition and separate possession. Both appeals were heard together with consent of the parties as they arise out of common judgment and are being disposed of by this common judgment.
(2.) For better understanding of the relationship of parties interse the genealogy chart tendered at the time of hearing is reproduced hereunder:
(3.) Regular Civil Suit No. 42 of 1990 was filed by Nitin i.e son of Anandrao seeking partition and separate possession of the suit properties.
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