GURULINGAMMA Vs. BASAVARAJ

JUDGEMENT

(1.) Gurulingamma and Shardabai, the plaintiffs are in appeal.

(2.) Gurulingamma and Sharadabai have instituted a suit, stating that their great grand-mother Basamma had two daughter i.e., Tippamma (their grandmother) and Ratnamma. They stated that their grandmother Tippamma had three children

(3.) They stated that Partayya the husband of their grandmother's sister Ratnamma was the original owner of the suit schedule property and on his death, his wife Ratnamma had succeeded to the suit schedule property as the sole legal heir. It was stated that Ratnamma and Partayya, had no issues and on death of Ratnamma, her sister's husband Rachayya i.e., the grandfather of the plaintiffs was looking after the suit schedule property.