KRISHNAPPA Vs. ASHWATHAMMA

JUDGEMENT

(1.) The captioned second appeal is filed by the defendant No.1 questioning the judgment and decree of the Appellate Court wherein the Appellate Court has decreed the suit in entirety and share is granted to the plaintiff in all the properties.

(2.) For the sake of brevity, the parties are referred to as per their rank before the Court below.

(3.) The family tree of the parties is as follows: