A. B. GANAPATHY Vs. APPARANDA SHANTHI BOPANNA

JUDGEMENT

(1.) Heard learned advocate Mr. H.N. Manjunath Prasad for the appellant, learned advocate Smt. Rupa Ron for learned advocate Smt. R. Sukruta for respondent-caveator No.1 and learned Additional Government Advocate Smt. Niloufer Akbar for respondent Nos.2 and 3.

(2.) The present appeal under Sec. 4 of the Karnataka High Court Act, 1961, is preferred by original respondent No.1 seeking to call in question the judgment and order dtd. 20/12/2023 passed by learned Single Judge whereby, the writ petition came to be disposed of with the following directions,

(3.) The case of the petitioner-Mother as pleaded in the writ petition may be noticed. In the writ petition, respondent No.1 was the son whereas, respondent No.2 was the daughter of one of the sons, the eldest. It was stated that the petitioner was a widow and aged 85 years who was the owner of coffee plantation admeasuring 48 Acres, and had been residing in the ancestral house of her husband late A.C. Boppanna. It was the case that she had no other source of income except the said property. The petitioner had four sons. Respondent No.1 happened to be the third son whereas, as stated above, respondent No.2 was the daughter of the first son of the petitioner late Apparanda Subiah.