LAXMIBAI Vs. VENKAPPA

JUDGEMENT

(1.) THIS appeal is by the plaintiffs against the judgment and decree of the trial Court, which has decreed the suit of the plaintiffs, but did not grant the plaintiffs equal share with the sons.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the claim petition.

(3.) ONE Ningappa was the propositus. Sayawwa was his wife. Sayawwa predeceased Ningappa. Ningappa died in the year 1984. Ningappa had four sons and three daughters namely Rayappa, Venkappa, Hanamant and Basappa and plaintiffs Kamalawwa, Laxmibai and Shantawwa as daughters. Rayappa is no more, his wife is Geeta and he has two sons by name Tushar and Nihar. Basappa is the last son of Ningappa, had two wives namely Lakkawwa and Gangawwa. Lakkawwa predeceased Basappa and Basappa is also no more. His branch is represented by on Gangawwa. This genealogy is not disputed by the defendants.