(1.) This Regular Second Appeal is preferred by the plaintiffs being aggrieved by the impugned judgment and decree dtd. 13/7/2010 passed in RA.No.24/2009 by the Principal District and Sessions Judge and I/c. I Additional District and Sessions Judge, Bengaluru Rural District, Bengaluru (for short, 'the first Appellate Court'), wherein the judgment and decree dtd. 29/11/2008 passed in O.S.No.508/1998 by Additional II Civil Judge (Jr.Dvn.), Bengaluru Rural District, Bengaluru (for short, 'the trial Court'), came to be confirmed dismissing the appeal.
(2.) For the sake of convenience, the parties shall be referred to as per their status before the trial Court.
(3.) Brief facts of the case are as under: One Nanjappa was the propositus of the joint family and he had two sons namely, Kanyappa and Jhuttappa. Kanyappa had a son by name, Muniyappa and the plaintiffs are the children of the said Muniyappa. On the other hand, Jhuttappa had two sons, namely, Nanjappa and Munigowdappa. Nanjappa is defendant No.1 before the trial Court and the contesting defendant.
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