SANGAMMA Vs. SHIVASHARANAPPA

JUDGEMENT

(1.) This is a second appeal filed by the unsuccessful plaintiffs before the learned First Additional Senior Civil Judge at Kalaburagi in O.S.No.108/2008 whose appeal in R.A.No.70/2013 before the learned Principal District Judge, Kalaburagi has been dismissed.

(2.) During the course of this judgment, for the sake of convenience, parties will be referred to as per their ranks before the learned Trial Court.

(3.) Appellants are the plaintiffs. The sole defendant before the learned Trial Court has expired and his legal representatives are the respondents herein. Plaintiff No.1 is the niece of the defendant - Shivasharanappa. Plaintiff Nos.2 and 3 are the daughters of plaintiff No.1. One Nagendrappa is the husband of plaintiff No.1 and father of plaintiff Nos.2 and 3. Deceased Nagendrappa and plaintiff No.1 had a son also who died a bachelor.