NANDAPPA PARAMANNA Vs. SHIDGOUDA NINGAPPA

JUDGEMENT

(1.) THIS is a plaintiff's appeal and is directed against that part of the decree of the Civil Judge by which his suit for the recovery of possession of two items of land alienated to defendant 3 was dismissed.

(2.) THE relationship between the parties is displayed by the following pedigree.

(3.) THE suit out of which this appeal ariseswas brought by the plaintiff who was adopted by Paramanna's widow. He brought a suit for declaration that he was the adopted son of Paramannaand that he was entitled to a half share in all the family properties. By the time the suit was brought and before the adoption was made, there was an alienation on June 6, 1944, under Exhibit A by Ningappa. He sold two properties bearing Survey Nos. 190 and 191 to defendant 3 for a sum of Rs. 4500/ -.