PARAMMA Vs. MAHADEVAMMA SHIVAREDDAPPA

JUDGEMENT

(1.) This regular first appeal is by the plaintiff in O.S.No.13/2017 on the file of Senior Civil Judge, Shahapur. Plaintiff's suit for partition and separate possession is decreed in part. The plaintiff is awarded 2/14th share in item No.1 and 2 of Schedule-A and all properties in Schedule-B. Suit is dismissed in respect of items No.3 to 9 of 'A' Schedule properties. The 2/14th share is awarded in respect of items No.1, 2 of Schedule-A and entire 'B' Schedule properties.

(2.) This appeal is filed claiming share in all the properties.

(3.) The plaintiff claims that Basvantraya S/o Bhimappa Karkalli was the propositus. He had a son by name Shivareddappa. The plaintiff claims that Ningamma is the first wife of Shivareddappa and according to the plaintiff, said Ningamma had three daughters namely, Bassamma, Paramma and Mallamma. The plaintiff is Paramma. According to the plaintiff, Bassamma died before the institution of the suit and her two children Shivkumar and Ashwini are arrayed as defendants No.6 and 7 in the suit. Defendant No.5-Mallamma is the sister of the plaintiff.