MONAPPA KOTTARI Vs. DAVID PINTO

JUDGEMENT

(1.) THE Legal Representatives of the first defendant in OS No. 868/1990 have filed this second appeal.

(2.) THE first respondent herein was the plaintiff and the second respondent herein was the second defendant in the said suit. Defendant No. 2 is the mother, of Plaintiff. The plaintiff filed a suit for declaration that he and second defendant have got subsisting Sub Moolageni and moolageni rights respectively and that these pre-existing rights are not extinguished by the act of first defendant purchasing the rights of Moolgar, He has also sought for a decree for future means profits and other incidental reliefs. The Trial Court decreed the suit and the first appellate Court confirmed the same.

(3.) CERTAIN undisputed facts of the case are as under: