PARAMESHWARAPPA Vs. KUMARI NANDINI

JUDGEMENT

(1.) Aggrieved by the judgment and decree passed against them, defendant Nos.1 to 3 in OS No.85/2010 on the file of Civil Judge (Senior Division) Kalghatagi, have preferred this appeal.

(2.) Respondent Nos.1 to 4 were the plaintiffs. Appellants were defendant Nos.1 to 3 and respondent Nos.5 to 7 were Defendant Nos.4 to 7 in the said suit. For the purpose of convenience, the parties will be referred to henceforth according to their ranks before the trial Court.

(3.) Plaintiff Nos.1 to 3 are the daughters and plaintiff No.4 is the wife of defendant No.1. Defendant No.2 is the younger brother and defendant Nos.4 to 7 are the sisters of defendant No.1. Defendant No.3 is the purchaser of 3 acre 8 guntas out of suit schedule A(1) namely, land bearing Survey No.38 of Kamadhenu village. Suit schedule 'A' properties were land bearing Sy.No.38, 53/1A, 53/1B, 53/1C of Kamadhenu village and Schedule B was house property bearing VPC No.529/3 of Mishrikoti village.