DEVAMMA Vs. RATHNAMMA

JUDGEMENT

(1.) The appellants in the appeal in R.F.A. No. 1213/2005, were the defendant Nos. 1 to 4 in the suit bearing O.S. No. 28/1999. This suit was decided by the trial court along with civil suits O.S. No. 133 and O.S. No. 135 of 1998, by a common judgment. The plaintiff Nos. 1 and 2 in O.S. No. 28/1999, have filed cross objection's in the above appeal in R.F.A. Crob. 46/2005.

(2.) It was the case of the plaintiffs in O.S. No. 28/1999 that key are the daughter and grand daughter, respectively, of one Devaiah. The Genealogy of the plaintiffs was as under.

(3.) In the light of the findings in O.S. no. 28/1999, the trial court has answered the issues raised in the connected suits consistently with those findings. The suit in O.S. no. 28/1999 was partly decreed as aforesaid. The suit in O.S. no. 133/1998 was dismissed. The suit in O.S. no. 135/1998 was decreed in part holding that Savithramma, the plaintiff therein, who was the fourth defendant in O.S. no. 28/1999 was entitled to item 7 of the suit property in O.S. no. 28/1999.