BALAWWA W/O GURUBASU KUMBAR; SIDDARAYA S/O BASALINGA KUMBAR AND ORS Vs. NINGAPPA S/O GURUBASU KUMBAR; GURUBASU S/O NINGAPPA KUMBAR ORS

JUDGEMENT

(1.) This second appeal is preferred against the judgment and decree passed by the lower appellate Court granting land bearing Sy. No. 36/4 measuring 2 acres 13 guntas situated in Tavanshi village and 1/4 share in the house property bearing VPC No. 171 of Tavanshi village exclusively to Smt. Sumithra, the third respondent in this appeal.

(2.) For the purpose of convenience the parties are referred to as they are referred to in the original suit.

(3.) The subject matter of the suit was lands bearing Sy. No. 36/4, 46/1, 48/1B situated in Tavanshi village of Athani Taluk, land bearing no. 48/2A and 48/2B situated in Tavanshi village, a house property bearing VPC No. 171 in the same village. The first plaintiff is the son of the second plaintiff, the second plaintiff is the wife of first defendant, the second defendant is the brother of first defendant and the third defendant is the mother of defendant nos. 1 and no. 2. One Ningappa was the propositus who died leaving behind a son by name Gurubasu.