MAHABOOB BI Vs. SHARFUNNISA DEAD

JUDGEMENT

(1.) These two second appeals are directed against the judgment in R.A.24/07 dated 29.6.2009 on the file of District and Sessions Judge, Ramanagar, whereby learned appellate judge while confirming the judgment and decree of the trial court in O.S.5/94 decreeing the suit partly, has held plaintiffs to be entitled to 1/6th share each and 1st defendant to be entitled to half share in item no.1 property. This judgment is assailed by the 1st defendant as also the plaintiffs in the suit.

(2.) R.S.A.1053/09 is by Mahaboob Bi-1st defendant against dismissal of her appeal R.A.24/07, while R.S.A.1052/10 is by the plaintiffs against the judgment in Cross Objections Appeal 1/07.

(3.) I have heard learned counsel, Mr.G.L.Vishwanath appearing for the appellants in R.S.A.1053/09 and Mrs.Sona Vakkund, learned counsel representing the appellants in R.S.A.1052/10 and perused records in supplementation thereto.