REGENT COMPUTRONICS PVT. LTD.

SHIVAKUMAR Appellant

V/S

SHARANABASAPPA Respondents

Referred Judgements :-

HARMES VS. HINKSON: [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
INDU BALA BOSE VS. MANINDRA CHANDRA BOSE [REFERRED TO]
P P K GOPALAN NAMBIAR VS. P P K BALAKRISHNAN NAMBIAR [REFERRED TO]
P P K GOPALAN NAMBIAR VS. P P K BALAKRISHNAN NAMBIAR [REFERRED TO]
RABINDRA NATH MUKHERJEE VS. PANCHANAN BANERJEE [REFERRED TO]
UMA DEVI NAMBIAR VS. T C SIDHAN [REFERRED TO]
K LAXMANAN VS. KKAYIL PADMINI [REFERRED TO]
MAHESH KUMAR (DEAD) BY L RS VS. VINOD KUMAR [REFERRED TO]
MOHAN KUMAR VS. STATE OF MADHYA PRADESH & ORS. [REFERRED TO]

JUDGEMENT

(1.) By way of this appeal, the plaintiff-appellants have challenged the judgment and decree dated 26.10.2007 passed by the High Court of Karnataka at Bangalore in Regular First Appeal No. 910 of 2001 whereby, the High Court reversed the judgment and decree dated 12.09.2001 passed by the Court of Civil Judge (Senior Division), Koppal in Original Civil Suit No. 56 of 1994.

(2.) It is but apparent that genuineness of the Will dated 20.05.1991, said to have been executed by Sri Sangappa son of Pampanna Shettar of Koppal, allegedly bequeathing the suit properties to the plaintiffs, is in question in this case.

(3.) For comprehension of the subject-matter and for effective determination of the questions raised in this appeal, we may take note of the principal persons involved in the matter with their respective roles as also the documents and the properties in question as infra:

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SHIVAKUMAR Vs. SHARANABASAPPA

Referred Judgements :-

JUDGEMENT

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