MANGAMMA Vs. N RAMAIAH

JUDGEMENT

(1.) THESE appeals are heard and disposed of together, as they arise out of the same judgment.

(2.) THE appeal in RFA 989/2009 is filed by the plaintiffs and the appeal in RFA 1023/2009 is filed by defendant nos.3, 5, 8 (a) and 9.

(3.) IT was the plaintiff's case that her grandfather, Subbanna, the propositus, had five sons (1) Munihanumaiah, (2) Motappa, (3) Muniyappa, (4) Narasimhaiah, (5) Hanumaiah. Munihanumaiah died leaving behind his son, Uthanallappa, the original plaintiff, who died during the pendency of the suit. Motappa is also said to be dead and he has left behind his son, Muniswamappa. In the year 1993, Muniswamappa is said to have died leaving behind defendants 3 to 5 as his legal representatives. The third son Muniyappa is said to have died in the year 1962 leaving behind his son K.Narasimhaiah. Narasimhaiah is said to have died leaving behind defendants no.6 and 7. The fourth son Narasimahiah is said to have died in the year 1984 and is survived by defendants 1 and 2. The fifth son Hanumaiah was alive as on the date of suit. The above parties constituted a Hindu joint family. The Genealogical tree of the family is as under :