NEELAVATHI B. Vs. G. DHANALAKSHMI

JUDGEMENT

(1.) Heard Sri Malipatil, learned Advocate appearing for the appellants.

(2.) In this appeal the plaintiffs are questioning the correctness of the judgment and decree dtd. 26/8/2016 passed in O.S.No.783/2010 on the file of I Additional Civil Judge (Senior Division), Mysore. In terms of the aforementioned judgment and decree, the suit of the plaintiffs is decreed in part, wherein each of the plaintiffs is held entitled to 1/3rd share in Item No.2 of the suit schedule property and so also the defendant No.2 is held entitled to 1/3rd share in Item No.2 of the suit schedule property.

(3.) The claim is rejected in respect of Item No.1 property. The Trial Court has given a finding that the suit in respect of Item No.1 property is not maintainable as Item No.1 property is alienated under registered sale deed dtd. 19/8/1995.