ANASUYA Vs. KASTUREWWA

JUDGEMENT

(1.) Aggrieved by the judgment passed in O.S. No.36/2012 dated 10.02.2015 by the Principal Senior Civil Judge, Haveri, the plaintiff Nos.1 and 2 therein have preferred this appeal.

(2.) For the sake of convenience, the parties are referred to as per their status before the Trial Court.

(3.) The suit schedule properties are the ancestral properties of the plaintiffs and defendants. One late Fakkirappa T. Hosamani is the original propositus. The plaintiffs alongwith defendant No.11 and one late Parameshwara and late Maltesh are the children of the said Fakkirappa. Thus, in all, the late Fakkirappa had six children. Defendant No.1 is the wife of late Parameshwara and defendant Nos.2 to 7 are the children of late Parameshwara. Defendant No.8 is the wife of late Maltesh and defendant Nos.9 and 10 are the children of late Maltesh.