CHEKKERA M BHOJAMMA Vs. KANDERA M DEVAIAH

JUDGEMENT

(1.) THIS is plaintiffs' Regular First Appeal challenging the judgment and decree passed by the Trial Court dismissing the suit of the plaintiffs for declaration and possession of the suit schedule property.

(2.) THE subject matter of the suit is, three items of landed property situated at Kadangamurur village, Virajpet Taluk, Kodagu District which is morefully described in the suit schedule and herein after referred to as the schedule property.

(3.) ONE Cholanda Poovaiah and Kamavva had three daughters namely Chekkera M. Bhojamma, the first plaintiff, Kaveriyamma, the mother of plaintiffs 2 and 3 and Yashoda, the wife of the defendant. The father of the first plaintiff died on 21.11.1985. The mother died on 30.3.2002. The mother of the second and third plaintiffs Kaveriyamma died on 15.11.1988. The wife of the defendant Yashoda died on 10.1.2003 issueless.