PRAMEELAMMA Vs. V. NANDEESHA

JUDGEMENT

(1.) This appeal is preferred by the defendant Nos.1 and 3 assailing the Judgment and Decree dtd. 21/1/2015 in R.A.No.60/2013 on the file of Prl. District and Sessions Judge, Chikkaballapur, confirming the Judgment and Decree dtd. 21/2/2013 in O.S.No.248/2008 on the file of Senior Civil Judge and CJM, Chickballapur, decreeing the suit of the plaintiff.

(2.) For the sake of convenience, parties are referred with reference to their status before the Trial Court.

(3.) It is the case of the plaintiff that original propositus Sri. Mudre Venkatarayappa had three children namely, V. Srinivasa, Nandeesha (plaintiff) and Balakrishna. Balakrishna died without leaving behind any issues. Defendant No.1 is the wife of V. Srinivasa and defendant Nos.2 and 3 are the children of V. Srinivasa. It is the case of the plaintiff that the suit schedule properties are the joint family properties of plaintiff and defendants and accordingly, sought for partition in the joint family properties. Hence, the plaintiff has filed O.S.No.248/2008 before the Trial Court seeking relief of partition and separate possession in respect of the suit properties.