CHIKKEGOWDA Vs. GOPAMMA

JUDGEMENT

(1.) the defendant chikkegowda, is the appellant in this appeal. This appeal is directed against the concurrent orders passed by the courts-below.

(2.) the respondent-plaintiff has filed a suit in O.S. No. 193/1975 in the court ofadditional munsiff and j.m.f.c., tiptur for declaration of her title and permanent injunction against the appellant in respect of the suit schedule properties. She has also prayed for possession of the suit schedule properties, if the court were to hold that the appellant is in possession.

(3.) the plaintiff based her suit on the ground that she was the daughter of late thimmegowda through his first wife thimmamma. One huchamma was married to his father after the death of her mother. The said huchamma also expired about 5 years back and therefore she has succeeded to the estate of her father doddathimmegowda.