M.VASANTHA LAL Vs. E. SULOCHANA

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ('C.P.C.' for short ) is filed aggrieved against the Judgment and decree, dtd. 22/3/2022 in A.S.No.15 of 2016, on the file of Senior Civil Judge, Puttur ('First Appellate Court' for short), confirming the Judgment and decree, dtd. 25/2/2016 passed in O.S.No.187 of 2007, by the learned Principal Junior Civil Judge, Puttur ('trial Court' for short).

(2.) The appellants herein are the defendant Nos.4 and 5; 1st respondent herein is the plaintiff and respondent Nos.2 to 4 herein are defendant Nos.1 to 3 in O.S.No.187 of 2007, on the file of the Principal Junior Civil Judge, Puttur.

(3.) The plaintiff initiated action in O.S.No.187 of 2007, on the file of the Principal Junior Civil Judge, Puttur, with a prayer for the division of the plaint schedule property into three equal shares and allot one such share to the plaintiff and for costs.