H.S. KAMAKSHI Vs. H.S. SREENIVASA RAO

JUDGEMENT

(1.) Heard the learned counsel for the appellant as well as the learned counsel for the respondents.

(2.) In this second appeal, the 4th defendant in O.S.98/2004 on the file of the Addl. Senior Civil Judge and JMFC, Sagar is questioning the judgment and decree dtd. 13/3/2012 decreeing the suit for partition and also the judgment and decree dtd. 7/2/2015 passed in R.A.108/2012 wherein the First Appellate Court has dismissed the appeal and confirmed the judgment and decree reserved above passed by the trial Court.

(3.) The dispute involved in this case relates to the alleged execution of Will in favour of the present appellant. The present appellant claims that her grandmother Nagavenamma executed the Will dtd. 16/2/1989 in her favour canceling her earlier Will dtd. 4/1/1989. The relationship of the parties is as under: