REGENT COMPUTRONICS PVT. LTD.

SHARANABASAPPA Appellant

V/S

SHIVAKUMAR Respondents

Referred Judgements :-

C.MASILAMANI MUDALIAR AND OTHERS VS. THE IDOL OF SRI SWAMINATHASWAMI THIRUKOIL AND OTHERS [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
G APPASWAMI CHETTIAR VS. R SARANGAPANI CHETTIAR [REFERRED TO]
INDU BALA BOSE VS. MANINDRA CHANDRA BOSE [REFERRED TO]
S RAJAGOPAL CHETTIAR VS. HAMASAVENI AMMAL [REFERRED TO]
GUMPHA VS. JAIBAI [REFERRED TO]
KAIVELIKKAL AMBUNHI VS. H GANESH BHANDARY [REFERRED TO]
TALLURRI VENKAIAH NAIDU S SRIHARI NAIDU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH :STATE OF ANDHRA PRADESH [REFERRED TO]
RAGHUBARSINGH VS. GULAB SINGH [REFERRED TO]
SADHU SINGH VS. GURDWARA SAHIB NARIKE [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is filed by the defendants challenging the judgment and decree dated 12-9-2001 passed by the learned civil Judge, Senior Division, Koppal in O. S. No. 56/1994 decreeing the suit of the plaintiffs.

(2.) THE facts of the case as per the pleadings are as follows :

(3.) IT is not much in dispute that Sangappa Shettar and his wife Smt. Mahanthamma met with a car accident on 20-9-1994 and both died on the spot. It is also not in dispute that even though this couple had a male and female child born out of the wedlock, both children died in infancy and subsequently, they did not have any children. As such on the date of death of Sangappa and Mahanthamma, they were issue less.

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SHARANABASAPPA Vs. SHIVAKUMAR

Referred Judgements :-

JUDGEMENT

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