KRISHNA BAI W/O LATE B.G. CHANDRE GOWDA AND OTHERS Vs. G.B. LOKE GOWDA S/O LATE SRI BHYERGOWDA AND OTHERS (SINCE DECEASED BY LR G.L. SURESH S/O G.M. LOKEGOWDA, G.L. SUSHEELA W/O RAJU, G.L. MAKASHA AND HOOVAMMA W/O G.M. LOKEGOWDA)

JUDGEMENT

(1.) THE Appellants were Plaintiffs in O.S. No. 99/1997 on the file of Civil Judge, (Sr. Dn.), Chikmagalur. They are challenging the judgment and decree of the court below dt.2.12.2004 only on the ground that though the Trial Court considered their share properly in paragraph -29 of the Judgment, the Trial Court has committed an error in excluding the property sold by Defendant -1 and father of Defendants -2 to 4 in favour of Defendants -7 and 8. In order to get a clarification, the present appeal is filed.

(2.) WE have heard the learned Counsel for the parties.

(3.) BASED on the above pleadings, the following issues were framed: