PARVATHI NAIRTHI Vs. LAXMI NAIRTHY

JUDGEMENT

(1.) The present appeal has been preferred by the Appellants challenging the Final Judgment and Order dtd. 15/11/2012 (hereinafter referred to as "Impugned Judgment") passed by the High Court of Karnataka at Bangalore (hereinafter referred to as "the High Court") in Regular Second Appeal No. 1970 of 2012, by which the High Court dismissed the appeal preferred by the Appellants herein and thereby affirmed the judgments and orders passed by the Trial Court as well as the First Appellate Court.

(2.) The brief facts are that one B. Sheena Nairi was a Permanent Resident of Bombay and was working as a Chartered Accountant at five big reputed companies. Besides owning a residential flat in Bombay, he owned substantial other immovable properties situated at Brahmavar and Chanthar Village, Udupi Taluk, Karnataka, consisting primarily of agricultural lands and ancestral properties.

(3.) B. Sheena Nairi had two sisters and two brothers, namely, Akkanni Nairi (elder sister), Laxmi Nairthy (younger sister), B. Jagannatha Nairi (elder brother), and B. Lakshmana Nairi (younger brother). B. Sheena Nairi had lost his elder sister, and after her demise, he took care of her two daughters and performed their marriages.