RAMU BADDU LAMANI Vs. REVANASIDDAYYA CHANNAVEERAYYA MUDDABIHALMATH

JUDGEMENT

(1.) These two appeals are directed against the judgment and decree dated 13th day of September, 2005 in R.A. No. 32 of 2003 passed by Civil Judge (Senior Division), Basavan Bagewadi.

(2.) Appellants in these two appeals are Defendants 1 and 2 and Respondents are the Plaintiffs before the Trial Court. In this judgment for convenience the parties are referred to their status before the Trial Court.

(3.) It is the case of Plaintiffs that common propositor Basaiah had two sons by name Mahantayya and Channaveerayya and they are dead. Plaintiffs represent the branch of Channaveerayya and 1st Defendant contends that he is the adopted son of Mahantayya. The genealogical tree of the family of Basaiah is as under: