DUNDAWWA AND ORS. Vs. RAMCHANDRA AND ORS.

JUDGEMENT

(1.) The appellants are plaintiffs in O.S. No. 216/2003. They have assailed judgment and decree passed in R.A. No. 205/2008 by the Court of Senior Civil Judge and J.M.F.C., Raibag dated 02.08.2012, by which, order dated 06.06.2015 passed by Additional Civil Judge (Jr. Dn.) and J.M.F.C., Raibag, in O.S. No. 216/2003 has been confirmed.

(2.) For the sake of convenience, parties shall be referred to, in terms of their status before the trial Court.

(3.) Appellants plaintiffs filed a suit seeking partition and separate possession of half share in suit schedule 'A' properties i.e., lands bearing R.S. No. 436/6 and 436/2 situated at Raibag and also the relief of permanent injunction against defendants in the suit.