M.P. SURYAPRAKASH Vs. NARASIMHA SASTRY AND ANOTHER

JUDGEMENT

(1.) THIS is a plaintiffs appeal against, the judgment and decree of the trial Court which has dismissed the suit of the plaintiff for partition and separate possession.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) THE case of the plaintiff is that his Late father M. Puttanarasimha Sastry was a Vedic Scholar in Yejurveda. He died at the ripe old age of 92 years on 8.12.1998 inte state. Late M. Puttanarasimha Sastry hailed from Manuvina Kudike. Koratagere Hobli Madhugiri Taluk, Tumkur District. Late M. Puttanarasimha Sastry had Inherited wet land and dry lands from out of which he used to derive considerable produce such as paddy, ragi, ground nuts, etc., to meet not only his family needs but also have monetary value thereof and thereby he could save money by his frugal habits. Late M. Puttanarasimha Sastry came to Bangalore some time during 1920 after having acquired the necessary knowledge in Vedas in different places including Chidambaram. He was considered as a learned man in Vedas and more particularly Yejurveda. Late M. Puttanarasimha Sastry was known as a proficient teacher and he was employed as a Vedic Scholar and teacher at Magadi Karnika Patashala, Shankarapuram. Basavanagudi, Bangalore.