MAHABOOB BI Vs. SHARFUNNISA AND ORS.

JUDGEMENT

(1.) These two second appeals are directed against the judgment in R.A.24/07 dated 29.6.2009 on the file of District and Sessions Judge, Ramanagar, whereby learned appellate judge while confirming the judgment and decree of the trial court in O.S.5/94 decreeing the suit partly, has held plaintiffs to be entitled to 1/6th share each and 1st defendant to be entitled to half share in item No. 1 property. This judgment is assailed by the 1st defendant as also the plaintiffs in the suit.

(2.) R.S.A.1053/09 is by Mahaboob Bi -1st defendant against dismissal of her appeal R.A.24/07, while R.S.A.1052/10 is by the plaintiffs against the judgment in Cross Objections Appeal 1/07.

(3.) I have heard learned counsel, Mr. G.L. Vishwanath appearing for the appellants in R.S.A.1053/09 and Mrs. Sona Vakkund, learned counsel representing the appellants in R.S.A.1052/10 and perused records in supplementation thereto.