RAJIYABI Vs. MAKTUMBI

JUDGEMENT

(1.) Defendants Nos.3 to 6 are in this appeal being aggrieved by the judgment and decree dtd. 29/7/2011 passed in O.S.No.163/2005 on the file of the Principal Civil Judge, Vijayapur [hereinafter referred to as the 'Trial Court' for brevity], which is confirmed by the judgment and order dtd. 27/6/2015 in R.A.No.34/2011 on the file of the III Additional Senior Civil Judge, Vijayapur [hereinafter referred to as the 'First Appellate Court' for brevity].

(2.) Subject matter of the above suit is property bearing Sy.No.217/1A measuring 03 acres 39 guntas situated at Shivanagi Village, Taluk and District Vijayapura [hereinafter referred to as the 'suit property' for brevity].

(3.) Genealogy of the parties is as under :-