SHIVAJI RAO MANEY Vs. PUSHPA BAI

JUDGEMENT

(1.) This appeal is filed by defendant No.2 challenging the judgment and decree passed in O.S.No.5372/1992 dated 11.11.2011 passed by the XXXVIII Additional City Civil and Sessions Judge, Bengaluru granting 1/6th share in the suit schedule property in favour of plaintiff No.1(b).

(2.) The parties are referred to as per their original rankings before the Court below in order to avoid confusion and for the convenience of the Court.

(3.) Plaintiff Nos.1 and 2 had filed the suit against defendant Nos.1 to 5 seeking the relief of partition and separate possession of 2/7th share in the suit property and for mesne profits describing the suit schedule property as the joint family property.