MANGALAMMA Vs. SANNARANGAMMA

JUDGEMENT

(1.) THE defendants are before this Court challenging the judgment and decree passed by the courts below in the suit filed by the mother of the 1st defendant for partition and separate possession of the property.

(2.) ONE G Rangappa @ Baggi Rangappa is said to be the husband of the plaintiff - Sannarangamma. The 1st defendant is born to the plaintiff through G Rangappa. The suit OS 194/2002 was filed for declaration and permanent injunction by way of partition and separate possession of the plaintiffs half share in the suit properties. In all there are four items. According to the plaintiff, on the death of G Rangappa, she and the 1st defendant have inherited the suit properties and they are in joint possession and enjoyment of the same. It is alleged, defendants 1 and 2 colluding with each other, are trying to disturb the joint possession of the suit properties. Having come to know that some documents have been concocted and created by the defendants in respect of the suit properties to knock of the plaintiffs share in the same, she filed an application to the Tahsildar for change of katha in the revenue records. Meanwhile, the defendants tried to dispossess the plaintiff. Therefore, suit came to be filed.

(3.) THE following substantial questions of law were raised for consideration on 20.9.2012 :