BABU IRAPPA ANKALGI Vs. IRANNA SIDDRAMAPPA MUNAVALLI

JUDGEMENT

(1.) This appeal is preferred by the legal representatives of the defendant No.1, challenging the Judgment and Decree dtd. 17/1/2018 in R.A.No.304/2013 on the file of the V Addl. District and Sessions Judge, Belagavi, confirming the Judgment and Decree dtd. 23/10/2013 in O.S.No.282/1998 on the file of the III Additional Senior Civil Judge and Addl. MACT, Belagavi, decreeing the suit in part.

(2.) For the sake of convenience the parties to this appeal are referred to as per their ranking before the trial Court.

(3.) It is the case of the plaintiff that, the defendant No.1 is the maternal aunt of the plaintiff. It is further stated that, the original propositus Mallappa Adaragi had three daughters namely, Kashavva (D1), Iravva mother of the plaintiff and Neelavva, mother of defendant Nos.5 to