SIDDAGANGAIAH Vs. THIPPERUDRAIAH

JUDGEMENT

(1.) R.S.A.No.487/2011 is filed by the original plaintiff questioning the modification of the share, as well as, rejection of his share in Item No.6 of the suit schedule properties.

(2.) R.S.A.No.645/2011 is filed by defendant Nos.4 and 5 aggrieved by the judgment of the First Appellate Court in not granting any share to them.

(3.) It is the case of the plaintiff before the Trial Court for partition and separate possession of his share in the suit schedule properties. As per the version of the plaintiff, the plaintiff and defendant Nos.1 to 3 are the sons of Sri.Chikkanna and defendant Nos.4 and 5 are the daughters of said Sri.Chikkanna. All, the plaintiff and the defendants succeeded to the estate of the deceased Sri.Chikkanna after his death in the year 1985. Their father Sri.Chikkanna had four brothers who were divided their Joint Family Properties through Panchayath Palupatti on 24/3/2000. The plaintiff and defendant Nos.1 to 3 represented their father Sri.Chikkanna in the said Palupatti, as he was dead.