JUDGEMENT
K. Somashekar, J. -
(1.)This appeal has been taken up for disposal during the consideration of I.A.No.1 of 2017 filed for condonation of delay of seven days in filing this appeal. Notice against respondent Nos.1 to 3 have been served but they remained unrepresented.
(2.)Heard the learned counsel for the appellants and perused the records.
(3.)The appellants have filed this appeal against the judgment and decree dated 09.11.2016, passed in R.A.No.53 of 2015 on the file of the Principal Senior Civil Judge, Athani, District Belagavi, allowing the appeal and setting aside the judgment and decree dated 17.10.2015, passed in O.S.No.1934 of 2012 on the file of the Principal Civil Judge and Judicial Magistrate First Class, Athani, decreeing the suit filed for partition and separate possession of the suit schedule property depicted therein, by urging various grounds.
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