LINGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is owner's petition, challenging the order of the land Tribunal, Kanakapur, dated 12-11-1984 (Annexure'A'). First petitioner is the wife of second petitioner. Respondent-3 is second petitioner's brother. This relationship is not disputed.

(2.) In retrospect, few facts which necessitate reference are as follows: While the relationship, between the petitioners and respondent-3, is as stated above, the family geneology is as follows: Marilingegowda C.M.Lingegowda C. M.Marigowda Respondent-3. Hoslingegowda (Petitioner-2) =Lingamma (wife) petitioner-1 Basave gowda

(3.) In a family partition, dated 3-6-1963. the lands in dispute fell to the share of petitioner -2, Hcsalinge gowda. It is admitted, Hosalingegowda is mentally unsound; there is enough material to support this fact. Respondent's counsel also did not dispute this fact.