CHINNAKKA Vs. RADHAKRISHNAPPA

JUDGEMENT

(1.) THIS is plaintiff's second appeal.

(2.) APPELLANT instituted OS No.396/2002 before the I Additional Civil Judge [Jr. Dn.,], KGF, for declaration, partition and separate possession of joint family properties said to belong to the joint family consisting of her late husband Venkataramappa and her brothers -in -law Radhakrishnappa, Govindappa and Narayanappa Defendants 1, 2 and 3 respectively.

(3.) ACCORDING to the plaintiff, her husband died some time in the year 1986 while in the joint family consisting of defendants, which family owned the suit schedule properties and as there was no partition effected between the brothers, plaintiff was entitled to her husband's share in the said properties.