RAYAVVA Vs. FAKIRAPPA SHIRABADAGI

JUDGEMENT

(1.) The defendant is in second appeal.

(2.) Sidramavva and Rayappa filed a suit for a declaration that they were the owners of property bearing No.29 situated at Kelur Village, Tq:Hungund, Dist: Bagalkot.

(3.) It was their case that the suit property belonged to Ningabasappa i.e. the husband and father of the plaintiffs and on his death they had succeeded to the suit property and had become its absolute owners. It was stated that the defendant, who was the sister-in-law of Ningabasappa, took undue advantage of her relationship and in collusion with the Gram Panchayat officers, got her name entered as the legal heir of Ningabasappa. On this fact coming to their notice, they contended that they were constrained to file the suit seeking for declaration.