THIPPERUDRAPPA Vs. CHITTAMMA

JUDGEMENT

(1.) THE appellants have challenged the judgment and decree for partition and separate possession granted by the Trial Court and confirmed in the appeal.

(2.) THE facts relevant for the purpose of this appeal are as under:

(3.) THE defendants 1 to 3 filed the written statement denying the allegations made and claimed that, as defendant No.4 had no male issues and had lot of love and affection for defendants 1 and 2 executed a gift deed dated 5.2.1992 and handed over the possession of the suit properties to defendants 1 and 2 under the said gift.