NARASAMMA Vs. NARASIMHAIAH AND ORS.

JUDGEMENT

(1.) THIS is an appeal by the plaintiff. The plaintiff was seeking partition and separate possession of a half share in the properties described in the Schedule to the plaint.

(2.) THE genealogical tree of the plaintiffs family was shown as under:

(3.) Having heard the learned counsel for the parties and after perusing the record, it is seen that the plaintiff Narasamma and defendant Narasimhaiah were the children of Hanumanthappa and Tayammawas his second wife.