GANGAMMA Vs. MAHESWARAIAH

JUDGEMENT

(1.) Heard the Counsel for the parties. The parties are referred to by their rank before the Trial Court for the sake of convenience.

(2.) The appellant was the plaintiff before the Trial Court. The suit was for a declaration that the plaintiff along with her adopted son were the owners of the suit property and to restrain the defendants from interfering with their possession.

(3.) In the year 1975, Gowramma the widow of Gowrappaiah also died. Gangamma, the plaintiff had adopted one Siddalingaswamy with the consent of Gowramma and other relatives after the death of her husband. Therefore, the only living members of the erstwhile coparcenary, after the death of Gowramma were Gangamma and Siddalingaswamy.