RUDRAGOUDA Vs. HANUMANTAPPA

JUDGEMENT

(1.) RFA No.4196/2013 is filed by plaintiff Nos.1 to 3 while RFA No.4197/2013 by defendant Nos.2 to 6, aggrieved by the judgment and decree dtd. 31/7/2013 passed in O.S. No.27/2011 (old No.141/2005) on the file of the Senior Civil Judge and JMFC, Hirekerur (hereinafter referred to as 'the trial Court') by which the suit of the plaintiffs was decreed in part.

(2.) For the purpose of convenience, parties are referred as per their original ranking before the trial Court.

(3.) Plaintiffs filed the above suit seeking partition and separate possession of their 1/4th share in the following suit schedule properties:Suit schedule propertiesSchedule - A