H.P. SOMASHEKARAPPA, S/O. ADEVAPPA Vs. H.P. CHITRASHEKARAPPA, DEAD BY LRS (VIMALAKSHAMMA, W/O LATE CHITRASHEKARAPPA AND OTHERS

JUDGEMENT

(1.) THIS appeal by the first defendant is directed against the judgment and decree, dated 11.11.2002, assed by the Civil Judge (Sr.Dn).Harihar, in O. S. No. 115/2002.

(2.) BY the impugned judgment and decree, the trial Court has decreed the suit of the plaintiff granting 1/3rd share in the suit schedule properties.

(3.) THE original plaintiff i.e., the first respondent has died and he is represented by his L.Rs. The Respondents 2 to 7 are the defendants.