PARVATHAMMA Vs. JAYAMMA

JUDGEMENT

(1.) There is delay of 955 days in filing this appeal. Appellant has filed I.A.No.1/2016 seeking condonation of the said delay. In the facts and circumstances of the case, we have heard the counsel for the appellants on the delay as well as on the main matter.

(2.) The appellants/defendants have challenged the judgment and decree in O.S.No.2545/2008 dated 20.12013 passed by the XVIII Additional City Civil Judge, Bangalore, whereby the suit for partition filed by the plaintiffs was decreed.

(3.) The parties are referred to by their ranks before the Trial Court for the purpose of convenience. The plaintiffs had filed a suit for partition and separate possession of the schedule property and had also sought for a direction against the defendants to pay mesne profits with respect to plaintiff s share in possession of the defendants.