VENKATAMMA AND ORS. Vs. N. LAKSHMI AND ORS.

JUDGEMENT

(1.) RFA 804/2001 is preferred by Smt. Venkatamma the widow of Appajappa the first defendant in the suit challenging the Judgment and decree of the trial Court which has declined to grant her a share in the share of the property of her son late A. Sriramegowda.

(2.) RFA 859/01 is an appeal preferred by the 4th defendant -Narayana Gowda, the brother of the first defendant Appajappa challenging the decree of the trial Court directing him to render accounts in respect of the theatre i.e. Item No. 6 of the plaint schedule property which he was running.

(3.) IN these two cross objections, those two daughters are claiming their shares in the plaint schedule property on the ground that they are also coparceners in view of amendment to Section 6 of the Hindu Succession Act.