PARAVVA W/O. DEVAPPA HULI Vs. VEERUPAXAPPA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant. Respondents though served, are not represented.

(2.) Since the appeal lies in a narrow compass, notice for final hearing was sent to respondents. However, they have not chosen to appear before the Court. Hence, the matter is taken up for final hearing.

(3.) The suit for partition and separate possession is dismissed on the premise that plaintiff did not prove her relationship as the daughter of Fakkirappa and Neelavva. The defendants represent the branch of Chandrappa, who is said to be the plaintiff's father's brother.