NEELAMMA Vs. M.NAGAVENI

JUDGEMENT

(1.) Respondents 11 to 13 and 15 in F.D.P.No.20/2006 on the file of the I Addl. Senior Civil Judge, Ballari, have preferred the above appeal challenging the order for drawing up of the final decree. Respondents 1 to 3 in this case were the petitioners in the said case. Respondents 4 to 19 were respondents 1 (a) to (d), respondents 2 to 10 and 14 in the said case. For the purpose of convenience the parties will be referred to henceforth according to their ranks before the trial Court.

(2.) The petitioners/plaintiffs are the wife and daughters of one Doddana Gouda. The pedigree of the family is as follows:

(3.) Doddana Gouda the husband of plaintiff No.1 predeceased his father Kattebasappa. Plaintiff Nos.1 to 3 being the wife and daughters of Doddagowda filed O.S.No.249/2002 against defendants/ respondents 1 to 10 seeking partition and separate possession of their share in the suit schedule properties. They claimed that there was a partition between Ishwarappa and Kattebasappa. Doddana Gouda being the son of Kattebasappa was entitled to a share in the properties inherited by Kattebasappa from his father. The said suit was contested by respondents/defendants 1 to 10.