L V NARASIMHAMURTHY Vs. GANGANARASAMMA

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel appearing for the appellant and the learned counsel appearing for C/R1(a), R2 and R3.

(2.) This second appeal is filed against the concurrent finding of the Trial Court and also the First Appellate Court.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court is that one Chindagiraiah is the propositus of the family and he had a son by name Mudlagiraiah and Mudlagiraiah married Boramma, who is the first wife and the said Boramma having a daughter by name Thimmakka. After the death of Boramma i.e., first wife, the said Mudlagiraiah married one Chikkamma, who is the second wife of the said Mudlagiraiah. Plaintiff No.1 is the daughter of Thimmakka, plaintiff No.2 is the daughter of second wife of Mudlagiraiah and plaintiff No.3 is the grand son of Chikkamma through Venkatalakshmamma, who is the first daughter of Chikkamma. Defendant No.1 is the daughter of Chikkamma and defendant No.2 is the grand son of Chikkamma.