NANJAMMA Vs. AKKAYAMMA

JUDGEMENT

(1.) THIS is the plaintiffs appeal against dismissal of her suit for partition and separate possession of her share in the suit properties.

(2.) FOR the sake of convenience, parties would be referred to as they are referred in the original suit.

(3.) THE plaintiff is the youngest daughter of one Bachappa. The said Bachappa had three wives. Through the 1st wife Bayamma, he had a son by name B. Kalappa and a daughter by name Akkayyamma, the 1st defendant in the suit. After the 1st wife's demise, he married Muniyamma and begot the 10th defendant B. Narayanappa. After the death of the 2nd wife, Bachappa married another lady also by name Muniyamma; 18th defendant Munirajamma, 19th defendant Byamma and the plaintiff Nanjamma were born through the third wife. D1(a) to D1(i) are the LRs of deceased 1st defendant Akkayyamma. The 2nd defendant is the wife, defendants 3 to 9 are the sons and 29th defendant is the daughter of late B. Kalappa. D10(a) to D10(g) are the LRs of deceased 10th defendant B. Narayanappa, who died during the pendency of the appeal. Defendants 13 to 26, 28 are the subsequent purchasers of some of the suit schedule properties. 27th defendant is the Agricultural Produce Market Committee for whose benefit some items of the suit schedule properties were acquired.