K S SATHYANARAYANA Vs. NALINI MALLESH; C S BALAKRISHNA; MAHALAKZHMI; JAYALAKSHMI NAGARAJ; SAVITHRI JAGADISH AND OTHERS

JUDGEMENT

(1.) These appeals are heard and disposed of by this common judgment. The appeal in RFA 1310/2009 is filed by defendant no. 5 in the suit. The appeal in RFA 21/2010 is filed by defendants no. 1 to 4 .

(2.) The parties are referred to by their rank before the trial court, for the sake of convenience.

(3.) It was the case of the plaintiff that she was the daughter of one K. Siddappa, who had died intestate, as on 27.2.1994. The first defendant was said to be the son of Siddappa and the younger brother of the plaintiff. Defendants no.2 to 4 were said to be the elder sisters of the plaintiff. The eldest son of Siddappa, who was not a party to the suit, was claimed to have relinquished his rights in, what was claimed as the joint family properties of the family, under a registered Release Deed, dated 7.7.1993. The mother of the plaintiff is said to have pre-deceased her husband, Siddappa, as on 21.10.1984.