MUNIYAPPA Vs. MUNIYAMMA W/O NARAYANAPPA R.M.

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for caveator-respondent Nos.1 and 2.

(2.) This regular second appeal is filed challenging the concurrent judgment and decree passed in O.S.No.92/2003 and R.A.No.89/2017 in coming to the conclusion that Narayanappa R.M., who is the husband of plaintiff No.1 is the son of Doddamarappa.

(3.) The factual matrix of the case of plaintiff No.1 Smt. Muniyamma is that she is the wife of deceased Narayanappa R.M. and plaintiff No.2 is the daughter of plaintiff No.1 and Narayanappa R.M. and claimed the relief of partition of half share in respect of the suit schedule properties. The case of the plaintiffs is that deceased Narayanappa R.M. is brother of defendant No.1. The suit schedule properties also belong to Narayanappa R.M. and hence, they are having share in the suit schedule properties and the properties are joint family properties of Narayanappa R.M. and defendant No.1 and also the mother of defendant No.2-Smt. Muniyamma.