BASAVANTAPPA KOTRAPPA PYATI Vs. MAHANTAPPA BASAVANNEPPA VALAD

JUDGEMENT

(1.) This appeal is directed against the Judgment and decree dated 25-8-1990 in R.A. No. 168 of 1973 passed by the learned Prl. Civil Judge, Hubli.

(2.) Appellant Basavantappa was the second defendant before the trial Court and appellant before first Appellate Court. The respondents 1 to 6 were the plaintiffs before the trial Court. Respondent No. 7 was the first defendant and father of plaintiffs 1 to 5 and husband of plaintiff No. 6 Ningavva. The 8th respondent was the third defendant, who died during the pendency of original suit.

(3.) The plaintiffs instituted a suit for declaration that alienation of the properties described in Schedules A to C made by the second defendant in favour of defendants 2 to 4 are not binding and for partition and possession of their shares in the suit properties A to E.