NAGAMMA Vs. RANGAMMA

JUDGEMENT

(1.) Rangamma instituted a suit for partition against Nagamma, Bairappa and Ningayya.

(2.) It was her case that her grandfather Lingappa had two brothers Beerappa and Balayya, who had both died issueless. She stated that Lingappa had two children namely Yallappa and Janakamma. And who was her mother and on her death, she being the only daughter, she had succeeded to her mother's share.

(3.) She also stated that her uncle Yallappa had also died and his share had been succeeded to by his wife Nagamma and his two children Bairappa and Ningayya (defendants). She stated that by virtue of succession, she became entitled to half a share in the suit schedule properties and since this was refused, she was constrained to file a suit.