ISHWAR Vs. JATTAMMA

JUDGEMENT

(1.) The present regular second appeal by the legal representatives of the original defendant No.1 assailing the judgment and decree in R.A.No.12/2014 dtd. 9/12/2016 on the file of the Civil Judge (Sr. Dn.), Honnavar sitting at Batkal, confirming and modifying the shares in O.S.No.83/2011 dtd. 23/4/2011 on the file of Prl. Civil Judge, Batkal.

(2.) The parties herein are referred to as per their ranking before the trial Court.

(3.) This Court, while admitting the appeal on 15/9/2022, has framed the following substantial question of law: