GOLLARANGANNA Vs. NAGAMMA

JUDGEMENT

(1.) Defendant Nos.1 and 2 in O.S.No.87/2009, have preferred this second appeal, assailing judgment and decree dated 1.10.2011 passed in R.A.No.75/2010 by the Senior Civil Judge at Challakere, by which the judgment and decree passed by the Civil Judge (Jr.Dn.) & JMFC at Molakalmuru dated 21.06.2010 in O.S.No.87/2009. has been confirmed.

(2.) For the sake of convenience, the parties shall be referred to, in terms of their status before the trial Court.

(3.) The three children of Bheemappa and Lakshmakka, namely Nagamma, Gowramma and Marakka and two minor children of Smt. Gowramma-plaintiff No.2 filed the suit against the defendants seeking partition and separate possession of their ( ) three-fourth's share jointly in the suit schedule properties. Defendant No.2 is one of the sisters of plaintiff Nos.1, 2 and 5. Defendant No.1 is the husband of defendant No.2. The relationship between the parties is as under: