SHANTA Vs. MAHAVEER

JUDGEMENT

(1.) This petition by defendants No.1 to 3 in O.S.No.228/2016 on the file of Senior Civil Judge, Banahatti (for short, 'Trial Court') aggrieved against the order on I.A.No.IX dtd. 17/9/2021.

(2.) The parties are referred to as per their ranks before the Trial Court for convenience.

(3.) The plaintiffs filed suit for partition and separate possession claiming to be the daughters of Appanna @ Appasab through Smt.Shobha-1st wife. Sri Appanna and Smt.Shobha died long back. It is pleaded that 1st defendant is 2nd wife of Appanna and defendants No.2 and 3 are children of late Appanna through 2nd wife-Smt.Shanta. While pleading that defendants No.2 and 3 are illegitimate daughters of late Appanna, have admitted the relationship of defendants No.1, 2 and 3 as wife and children of late Appanna.