BAJJANNA Vs. B.BAIREGOWDA

JUDGEMENT

(1.) With consent of both parties, the matter is taken for final disposal.

(2.) The appellant and respondent are full brothers. They have 5 sisters by names Tulasamma, Thimakka, Lakkamma, Sakamma and Lakshmamma. Out of them Tulasamma is no more and survived by her son Channappa. The parents of the appellant, respondent and their siblings were Bhairaiah and Marichennamma. Both of them are not alive.

(3.) As admitted in the plaint itself, Thimakka, Lakkamma, Sakamma, Lakshmamma and only son of Tulasamma have executed Release deed in favour of the appellant on 1/10/2019 relinquishing their share in the suit schedule property.