ERABHADRABHOVI Vs. ARASABHOVI

JUDGEMENT

(1.) This appeal of the defendants arises out of judgment and decree dated 19.08.2014 passed by the Additional Senior Civil Judge and JMFC, Hunsur sitting at Periyapatna in Regular Appeal No.110/2013.

(2.) By the impugned judgment and decree, the First Appellate Court allowed the appeal of the defendants partly and modified the judgment and decree of the trial Court with regard to item Nos.1 and 3 of the suit schedule properties and dismissed the suit in respect of item No.1 property and granted 1/2 share in 11 guntas in item No.3 of the suit schedule properties. Rest of the decree of the trial Court in O.S.No.122/2008 passed by the Civil Judge and JMFC, Periyapatna was confirmed.

(3.) Appellant No.1 and respondent are sons of one Eerabhovi. Appellant No.2 is wife of appellant No.1.