APPANNA Vs. LAKKAPPA DEVAPPA

JUDGEMENT

(1.) These two appeals arise out the judgment and decree dt. 4-2-1975 passed by the Add). District Judge, Bijapur, dismissing the appeals filed before him by the plaintiff (R. A. No. 9 of 1973) and defendants 3 to 7 (R.A. No. 12 of 1973) on confirming the judgment and decree dt. 17-3-1973 passed by the Addl. Civil Judge, Bijapur, in Special Suit No. 25 of 1969, on his file, dismissing the suit of the plaintiff.

(2.) RSA. No. 709 of 1975 is by defendants 3 to 6 whereas RSA. No. 769/1975 is by the plaintiff.

(3.) The genealogy of the parties, as held proved by the Courts below is as follows :