MARINANJAMMA ALIAS NANJAMMA Vs. B G KAMALAMMA

JUDGEMENT

(1.) THE legality and correctness of the judgment and decree dated 18 -12 -2006 passed by the Civil Judge (Sr Dn), T Narasipur, in OS No 92 of 2001, is called in question in this appeal by the appellants, who were defendants 1(a) and 3 to 8 in the suit. Respondents 1 to 3 were plaintiffs in the suit and the fourth respondent was second defendant.

(2.) FOR the sake of convenience, the parties will be referred to as per their ranking in the trial court.

(3.) THE plaintiffs are the children of one Gurumurthy through his first wife Chikkathayamma. After the death of his first wife, Gurumurthy married Nanjamma @ Marinanjamma as his second wife and defendants 3 to 8 were born to Gurumurthy through his second wife. The suit was filed by the plaintiffs claiming partition and separate possession of their shares.