THIMMA Vs. DODDAMMA

JUDGEMENT

(1.) This second appeal by the defendants is against the judgment in R.A. 207/97 confirming the judgment of the trial court in O.S. 50/87 dated 26.11.1997 decreeing the suit of the respondent-plaintiff and directing division of properties to assign unto her half share and also declaring the sale in favour of the 8th defendant-Malathi as not binding on her.

(2.) Heard Mr. G.L. Vishwanath, learned counsel for the appellants, and learned designated senior advocate, Mr. Srivatsa for the respondent-plaintiff and perused records in supplementation thereto. It reveals:

(3.) The appeal has been admitted to consider the following substantial questions of law: