V KAMALA Vs. BRUHATH BANGALORE

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) Petitioner No.1 is the sister of respondents No.4, 6 and deceased respondent No.5. Petitioner No.2 is the husband of petitioner No.1. Property bearing Corporation No.10, Ramamurthy Nagar, Banaswadi belonged to M.Venkataramaiah, S/o Muniswamappa, father of petitioner No.1 and respondents No.4 to 6. During his lifetime, Sri. M.Venkataramaiah bifurcated the above property into five portions, three of the portions viz., portion, 3, 4 and 5 were bequeathed in favour of respondents No.4, 5 and 6 and as regards remaining two portions, he had executed gift deeds in favour of petitioner No.1-Smt.V.Kamala and another daughter Smt.Sharada. There is no dispute raised by said Sharada in the present matter.

(3.) Upon the expiry of M.Venkataramaiah, respondents No.4 to 6 had applied to 1st respondent-BBMP for bifurcation of their katha, pursuant to which the same was done by way of special notice dated 4 01.2006. The original No.10 was retained for the property allotted to respondent No.4, the property allotted to the share of respondent No.5 was issued a new No.10/3, share allotted to respondent No.6 was allotted new No.10/4 and share allotted to the petitioner was given new No.10/1 by BBMP.