PAMPATI SATHAMMA Vs. PAMPAT GANGARAM

JUDGEMENT

(1.) Applications for substitution are allowed.

(2.) Heard the learned Counsel for the parties at length.

(3.) We have considered the contents of the impugned judgment as well as the inter -se relationship among the parties and in the interest of justice, we think it just and proper if the Respondent gives 1/3rd of the properties in question to all the Appellants i.e. the sister of the Respondent and legal heirs of the deceased sister. 1/3rd of the properties or value thereof shall be given by the Respondent to the Appellants within six months from today.