SAROJINI Vs. SHASHIDHAR MADIWALAPPA UPPIN

JUDGEMENT

(1.) The plaintiffs are the appellants who have invoked Sec. 96 of the Code of Civil Procedure,1908.

(2.) To appreciate the facts, it is necessary to refer to the genealogy of the parties, which is as under: Veerappa Maharudrappa Uppin (Dead)=Basamma (Dead) Sidmallappa Madiwalappa Died 3/3/1989 Died 4/6/1982 =Shakuntala =Manutai (Died 1/9/97) (Died 4/12/1996) Bharat Shashidhar Shivakumar Swarnalata Died 5/2/69 (Deft 1) Died 4/7/2000 (Deft-8) =Sarojini =Sudha =Rajeshwari (Plff-1) (Deft-2) (Deft 5) Nivedita Nikhil Shailesh Ajay Alpana (Plff-2) (Deft-3) (Deft-4) (Deft-6) (Deft-7)

(3.) Certain admitted facts are as under: