UMAMAHESHWARAPPA Vs. RENUKAMURTHY

JUDGEMENT

(1.) Umamaheshwarappa, the unsuccessful plaintiff in a suit for partition filed against his brother, mother, two sisters and his sister-in-law and the purchaser of one of the family properties is in appeal challenging the judgment of the Trial Court, by which, his claim for partition has been rejected.

(2.) Umamaheshwarappa contended that his father Channabasappa died about 20 years ago leaving behind him, two sons, i.e., Umamaheshwarappa and Renukamurthy (defendant No.1) apart from two daughters Nalina (defendant No.3) and Prema (defendant No.4) and his mother - Siddamma (defendant No.2). He stated that after the death of his father, he was the one, who was managing the affairs of the family and had also performed the marriage of his sisters by incurring huge expenditure.

(3.) He also stated that after his sisters were married, he got married in the year 1994 and thereafter, had also ensured that his younger brother was married. He stated that after his younger brother got married, ill will started between him and his mother and brother and they started abusing him and his wife. Left with no other alternative, he stated that a panchayath was convened and a demand was put forth for partition of the ancestral properties, but since the mother, brother and sisters did not agree, he was constrained to file a suit in O.S.No.144/1998.