SAROJAMMA Vs. A MANJULA

JUDGEMENT

(1.) This Regular First Appeal is under Section 96 of CPC by the defendants in O.S.No. 121/2000 on the file of Court of Civil Judge (Sr.Dn.) Chik- magalur, who were aggrieved by the judgment and decree passed by the Trial Court awarding each of the plaintiffs in the suit, being four in number, 8/35th share in the joint family properties belonging to the family of the parties as described in schedule to the plaint.

(2.) Appeal is for the reason that the defendants are not liable to yield the share as decreed by the Trial Court for the reason that the propositus of the joint family of late Lakshmegowda, the husband of the first plaintiff and also claiming to be the husband of the

(3.) Appellants have also urged many other grounds to impugn the judgment and decree of trial Court, which are neither available to them nor can be made good before the Appellate Court.