LAWS(KAR)-2022-1-67

BEEMANNA Vs. K. VENUGOPAL

Decided On January 24, 2022
Beemanna Appellant
V/S
K. VENUGOPAL Respondents

JUDGEMENT

(1.) One Sri. Lakshmaiah and Smt. Krishnamma (defendant No. 1) had two daughters and three sons. The first daughter - Smt. Lakshmikanthamma died issueless.

(2.) Sri. Beemanna, Sri. Nagaraju and Sri. Krishnappa (defendant Nos. 2 to 4) were the sons of Sri. Lakshmaiah and Smt. Krishnamma.

(3.) Smt. Sharadamma was the lone surviving daughter and her children are the plaintiffs (1 to 5).