MUNIRATHNAMMA Vs. MANJULA

JUDGEMENT

(1.) This appeal is filed by the plaintiff under Sec. 96 of Civil Procedure Code challenging the judgment and decree dtd. 20/3/2010 passed by the XII Additional City Civil Judge, Bangalore, in O.S.No.3117/2006, whereby the suit filed by the plaintiff has been dismissed.

(2.) For the sake of convenience, the parties are referred to as per their rankings before the trial court.

(3.) The case of the plaintiff is that the suit schedule property bearing old khata No.79/79, New No.97/124/83 situated at Belut Nagasandra Village, Varthur Hobli, Bangalore South Taluk, originally belongs to one Kempaiah. He died on 9/12/2005, leaving behind a registered Will dtd. 23/10/2003. The plaintiff is the daughter of Kempaiah. The son of Kempaiah by name K.Veerendra Kumar died on 7/5/1996, the first defendant is the wife and the second defendant is the son of K.Veerendra Kumar.