KADAPPA Vs. IRABASAVVA

JUDGEMENT

(1.) Smt. Kallavva filed a suit for partition against her sister's son Kadappa and also against her 2 sons, Kadappa Subrai Kochari and Tukaram Subrai Kochari.

(2.) The sons of Kadappa (Kallavva's sister's son) were also arrayed as defendants 5 to 10.

(3.) In the said suit, the petitioner herein who was the second defendant did not choose to file any written statement but only adopted written statement of the first defendant. The first defendant (nephew of Kallavva) had contended that Kallavva was in no way connected with the suit property and he also denied that his grand father Ramappa had two daughters called Basavva and Kallavva. He specifically contended that the plaintiff-Kallavva had no relationship with this family. He however put forth the plea that his mother was the only daughter of Ramappa.