KITTY SHETTY Vs. SUDHA D.SHETTY

JUDGEMENT

(1.) Defendant No.21 in O.S.No.96/1996 on the file of Additional Civil Judge (Sr.Dn.,), Udupi has preferred this appeal challenging the judgment and decree passed in the said suit dtd. 26/9/2006.

(2.) For the sake of convenience, the parties herein are referred to as per their ranking before the Trial Court.

(3.) Plaintiffs filed suit for partition contending that the suit properties were joint family properties and plaintiffs were entitled for 5/26th share in the said property. Plaintiffs have demanded for partition with defendants No.21 to 31 and the other defendants. They did not agree to effect partition. Therefore, plaintiffs were constrained to file the suit.