VIMALAXI Vs. VENKAWWA

JUDGEMENT

(1.) A memo was filed seeking to recast issue Nos.1 and 2 by the first defendant.

(2.) Issue No.1 was originally framed by the trial court, read as follows: "1. Whether the plaintiffs prove that they are the co-owners of the suit schedule "A" property ont eh basis of the bequest made by Sri. Gireppa Arakeri by means of a registered will dtd. 19/1/2009 and had died on02.01.2011?"

(3.) As per this issue, the plaintiff had to necessarily prove that they were co-owners of the suit property on the basis of bequest made in favour of Gireppa Arakeri as per registered Will dtd. 19/1/2019.