K.L. VEENA AND ORS. Vs. S. ANURADHA

JUDGEMENT

(1.) THIS first appeal is by the plaintiffs and is directed against the judgment and decree dated 28.6.2011 passed by the trial Court in the suit in O.S. No. 195/2003. By the impugned judgment, the trial Court has dismissed the suit filed by the appellants for declaration that appellant No. 1 was the legally wedded wife of one late G. Shivarudrappa and appellant No. 2 is the only son of the said G. Shivarudrappa and appellant No. 1.

(2.) WE have heard learned counsel appearing for the parties and perused the impugned judgment and the record of the trial Court. For convenience, the parties to this appeal are hereinafter referred to in their rankings before the trial Court.

(3.) ON the pleadings of the parties, the trial Court formulated the following issues as arising for determination: -