A.B.GANGAMMA Vs. PARVATHAMMA

JUDGEMENT

(1.) In this regular second appeal filed under Sec. 100 of civil procedure code, the defendant has challenged concurrent findings of trial Court, which came to be confirmed by the First Appellate Court, decreeing the suit filed by plaintiffs, granting 1/4th share each to them as well as to the defendant.

(2.) For the sake of convenience, the parties are referred to by their rank for the trial Court.

(3.) The undisputed facts are that plaintiffs and defendant are the daughters of late Araluru Basavalingappa. Suit property which is a residential house with vacant site belongs to the father of plaintiffs and defendant. After the death of their parents, plaintiffs and defendant have inherited the suit property and they are having 1/4th share each and hence the suit.