NAGALAKSHMAMMA Vs. THYAGARAJU

JUDGEMENT

(1.) This appeal is preferred by the plaintiffs assailing the judgment and decree dtd. 20/11/2014 in R.A.No.87/2014 on the file of Additional Senior Civil Judge and JMFC, Chikkaballapura, allowing the appeal in part and decreeing the suit of the plaintiffs in respect of item No.1 in O.S.No.143/2010 on the file of Civil Judge, Bagepalli, dismissing the suit of the plaintiffs as per the judgment and decree dtd. 13/3/2014.

(2.) For the sake convenience, parties are referred to as per their ranking before the Trial Court.

(3.) It is the case of the plaintiffs that, late Sri. G. Thimmappa and Smt. Nagalakshmamma (plaintiff No.1) are the parents of plaintiff Nos.2, 3 and the defendant.