BASAVARAJ AND ORS. Vs. NANJAPPA AND ORS.

JUDGEMENT

(1.) THIS regular first appeal is filed by the plaintiffs, challenging the judgment and decree of the trial court, which has partly decreed their suit.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred in the original suit.

(3.) ONE Kunnabasappa had two sons by name Nanjappa and Basappa. The sixth defendant Smt. Mahadevamma, is the wife of Basappa. Plaintiff Nos. 1 and 2 are their children. Nanjappa, the first defendant died during the pendency of the suit. Defendant Nos. 2, 3, 4 and 5 are his sons. This relationship is not disputed.