LAWS(KAR)-2023-2-241

JAVANAPPA Vs. NINGAPPA

Decided On February 16, 2023
Javanappa Appellant
V/S
NINGAPPA Respondents

JUDGEMENT

(1.) Javanappa instituted a suit against his father Ningappa and his brothers Ningaraju, Mahadeva, Basavanna and Nataraju @ Nanjundaswamy. He had also arrayed G.Nanjundaswamy, who had purchased item No.6 of the suit schedule property from his father.

(2.) The Trial Court, on consideration of the pleadings, framed seven issues and two additional issues.

(3.) Javanappa got himself examined as PW-1 and got twenty-one documents admitted in evidence. Ningappa-- defendant No.2 got himself examined as DW-1. The purchaser--G.Nanjundaswamy/defendant No.6 got himself examined as DW-2 and got four documents admitted in his evidence.