KEMPAMMA Vs. KARAGAMMA

JUDGEMENT

(1.) These appeals are by Smt. Kempamma challenging the concurrent finding rendered in two proceedings one in O.S.No.126/92 (Old No.702/89) and another in O.S.No.86/1994, both on the file of the Civil Judge (Jr.Dn) and JMFC, Gundlupet.

(2.) The brief facts leading to these two appeals are as under:

(3.) So far as PW-3 Vishakantegowda is concerned, his line of evidence is also similar to that of Javeragowda. He also asserts that first defendant Kempamma is not married and both witnesses deny that after the death of Basavegowda, his widow Madamma has remarried Ankalli Puttegowda and plaintiff and second defendant are children born to the said Puttegowda. In support of plaintiff's claim, several documents are produced which are marked as Exhibits P1 to P7. The documents which are filed by them are with reference to title to the property as well as geneology, to support the plaintiff's plea that she is the daughter of Basavegowda and Muddamma.