N.G.KRISHNA MURTHY Vs. N.A.NARAYANAPPA

JUDGEMENT

(1.) This is an appeal by Sri N.G.Krishna Murthy and Sri N.G.Gopala Gowda, defendants 4 and 5 respectively.

(2.) The suit was filed for partition stating the following genealogy: <IMG>JUDGEMENT_1091_LAWS(KAR)1_2023_1.jpg</IMG>

(3.) As could be seen from the said genealogy, the case of the plaintiffs was that the propositus Pape Gowda had three daughters namely Giddamma, Venkatamma and Narasamma. Giddamma had a son by name Narasappa, who, in turn, had two sons Ashwathanarayana and Devaraj and they were arrayed as defendants 1 to 3.