T.G. SUBBA RATHANAMMA Vs. T. G. NAGARAJU

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/defendants challenging the Decree and Judgment, dtd. 3/7/2006, in O.S. No.80 of 2002 passed by the learned Senior Civil Judge, Adoni [for short 'the trial Court']. The Respondent herein is the plaintiff in the said Suit.

(2.) The respondent/plaintiff filed a Suit for partition and separate possession of 1/6th share in all the suit schedule properties and 1/7th share of the late Padmanabha Setty and for mesne profits.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.