LAXMAN YALLAPPAREDDI HULLATTI Vs. RAMACHANDRAPPA YALLAREDDI HULLATTI

JUDGEMENT

(1.) This appeal is by the defendants in O.S.No.20/2009 on the file of the Addl. Senior Civil Judge, Ranebennur.

(2.) The suit was one for the relief of partition. Plaintiffs claimed 1/3rd share in the suit schedule properties. The genealogy of the parties is as under: <IMG>JUDGEMENT_671_LAWS(KAR)8_2023_1.jpg</IMG>

(3.) Originally, the suit properties belonged to one Yallappareddi, who died in the year 1953. His wife predeceased him. Yellappareddi is survived by four sons and one daughter. Since Yallappareddi died in the year 1953, his four sons inherited the properties equally. Among them, Ramappareddi is the elder son. He died in the year 2005. He was a bachelor. The second son of Yallappareddi died in the year 1980 leaving behind his wife Gouramma and two sons namely, Yallappa and Manjappa. Manjappa died unmarried. The last son of Yallappareddi namely, Hemareddi died on 6/12/2003, and he is survived by his wife Janamma and two sons namely, Yakareddi and Hanumreddi.