ANNAPURNAMMA Vs. SAROJAMMA

JUDGEMENT

(1.) These appeals are by the defendant in the suit. The same are heard and disposed of by this common judgment .

(2.) It was the case of the plaintiff that house bearing no.12, M.N. Krishna Rao Road, Basavanagudi, Bangalore, originally belonged to one Settru Sangappa. The plaintiff and the defendant were his daughters. It transpires that Sangappa had gifted that portion of the property demarcated in plaint Schedule 'A' to the plaintiff and the portion demarcated in plaint Schedule 'B' in favour of the defendant.

(3.) In appeal no. RFA 1268/2009, the defendant has challenged the decree in favour of the plaintiff. In RFA 1269/2009, the defendant has challenged the dismissal of her counter claim.