SHARANAYYA Vs. SHEKHARAYYA

JUDGEMENT

(1.) The top noted second appeal is fi led by the defendant questioning the judgment and decree dated 20.12.2019 passed in R.A.No.109/2015 confirming the judgment and decree dated 16.09.2015 passed in O.S.No.68/2007.

(2.) The facts leading to this second appeal are as under:

(3.) On receipt of the summons, the present appel lant/defendant contested the proceedings by fi l ing written statement. The present appel lant admitted that the propositus Sanganabasayya was the erstwhile owner of al l the suit schedule properties. However, the claim of plaintiff i.e., he is the sole surviving heir of Shivagangavva and Mahantayya was seriously disputed by present appel lant/defendant. A speci fic contention was taken in the written statement that the propositus Sanganabasayya had three sons and one daughter by name Shankaravva. Since Kallayya and Shivagangavva had no issues, they adopted Mahantayya.