B.NIRMALA Vs. KUTTI NAYAK

JUDGEMENT

(1.) This Regular Second Appeal is filed by the defendants 1 to 6 challenging the Judgment and Decree dtd. 13/4/2011 passed by the II Additional Senior Civil Judge at Shivamogga in OS No. 182/2002 and the concurring Judgment and Decree dtd. 6/7/2012 passed by the District Judge, I Fast Track Court, Shivamogga in R.A. No. 168/2011. Both the Courts upheld the claim of the plaintiff that he was the owner of the suit schedule properties in terms of the Will (Exhibit-P1) dtd. 27/1/1999.

(2.) For the sake of convenience, the parties shall henceforth be referred to as they were arrayed before the Trial court.

(3.) The appellants herein were the defendants 1 to 6 while the respondent No. 1 is the plaintiff, the respondent No. 2 was the defendant No. 7 and respondent No. 3 was the defendant No. 8 before the Trial Court.