THIMMAPPA RAI Vs. RAMANNA RAI

JUDGEMENT

(1.) Defendant in the original suit is the appellant before us being aggrieved by and dissatisfied with the judgment and decree dated 4.3.1999 passed by the High Court of Karnataka at Bangalore in RFA No. 377 of 1992 affirming the judgment and decree dated 31.3.1992 in a suit for partition filed by the respondents herein passed by the Court of Civil Judge, Puttur, D. Kannada.

(2.) The relationship between the parties herein is not in dispute which would appear from the genealogical table given hereinafter. ? ? Narayana Rai I ? ? ? I (Thimmappa Rai elder son) (def.1-Appellant) I (Aithappa Rai Younger son- since deceased I (Subbayya Rai (son since deceased)= Sunanda) (wife) (defendant No. 4-respondent No. 4) I (Ramanna Rai-son)(plaintiff- respondent No. 1) I (Padmavathi daughter) (Def. No. 2- Respondent No. 2) I (Savithri (daughter) (deft. No. 3 respondent No. 3)

(3.) Wife of Narayana Rai whose wife pre-deceased him.