KEMPEGOWDA Vs. MURTHY

JUDGEMENT

(1.) THIS appeal is filed by the original defendants 1 to 3 against the judgment and decree dated 28.2.2007, passed in O.S. No. 61/2006, by the Principal Civil Judge (Senior Division), Ramanagaram.

(2.) FOR the purpose of convenience, the parties are referred to as per their ranking in the Trial Court.

(3.) THE propositus Venkategowda died in the year 1967 leaving behind his two wives and children. Devamma is the first wife and the Ningamma is the second wife of Venkategowda. Devamma has got a son by name Ningegowda. Devamma as well as Ningegowda are no more. The plaintiff, defendant No. 4 and defendant No. 5 are the son and the daughters respectively of Ningegowda. The second wife of Venkategowda viz., Ningamma had got three daughters and a son. Three daughters, viz., Thimmakka, Maradevamma and Devamma are no more. Son of Ningamma is Kempegowda (defendant No. 1) Kempegowda's first wife is Gowramma. She is defendant No. 3 in the suit. The second wife of Kempegowda is Ningamma. Said Ningamma has got a son by name Jagadish (defendant No. 2) and a daughter by name Pushpalatha.