MADIWAL Vs. SHANTABAI

JUDGEMENT

(1.) This appeal is filed by the defendant Nos.1 to 4/ appellants herein challenging the judgment and decree passed by the III Addl. Senior Civil Judge, Kalaburagi in O.S.No.91/2014 dated 08.03.2017.

(2.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(3.) Respondent No.1 herein filed a suit for partition and separate possession against the appellants and respondent No.2 herein for partition and separate possession of the suit properties. The subject matter of the suit schedule properties are the lands in Sy.No.56/1, measuring 11 acres 23 guntas, Sy.No.170/1, measuring 01 acres 20 guntas, Sy.No.171/A, measuring 04 acres 15 guntas all situated at Hadagil Haruti, Pattan Hobli, Kalaburagi taluk and district.