PANDURANGAPPA Vs. N. B. DODDA RANGAPPA

JUDGEMENT

(1.) N.B. Dodda Rangappa filed a suit for partition in respect of the thirteen agricultural properties and one tractor-trailer against Pandu Rangappa and his other three half-brothers and one Meenakshamma wife of Thimmanna.

(2.) The parties shall be referred to by their names instead of their ranking for the sake of convenience. Brief facts:

(3.) It is the case of Dodda Rangappa that he was the only son of Patel Rangappa and his wife--Chikkamma. He stated that his father Patel Rangappa, without the knowledge and consent of Chikkamma, had married another lady called Sannamma, through whom, Patel Rangappa had four children namely defendants 1 to 4. He stated that this marriage was void and after the death of his mother--Chikkamma, his half-brothers were joint in possession of the suit schedule properties and Sanna Rangappa--the last son of Patel Rangappa through Sannamma was managing the entire affairs of the family. He stated that initially defendant No.1/Pandu Rangappa was managing the properties of the family, but subsequently, he was addicted to bad habits and this resulted in Dodda Rangappa demanding a share.