K.S.RAMACHANDRA SASTRY Vs. CHANDRASHEKARA SASTRY.K.

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 06.09.2006 passed by the XXII Additional City Civil and Sessions Judge, Bengaluru in O.S.No.4706/1994, defendant Nos.5 to 9 have preferred the above appeal,.

(2.) Respondent Nos.1(a) to 1(c), 2(1) to 2(9) are the heirs of deceased plaintiff Nos.1 and 2, respondent Nos.3 to 5 are plaintiff Nos.3 to 5, respondent No.6 is defendant No.1, respondent Nos.7(1) to (4) are LRs of deceased defendant No.2, respondent Nos.8 and 9 are the defendant Nos.3 and 4, respondent Nos.10 to 26 are defendant Nos.10 to 26 before the trial Court.

(3.) For the purpose of convenience, the parties will be referred hereinafter with the ranks before the trial Court. Subject matter of suit subject matter of suit is the house property bearing Corporation No.3 (Old No.16-17), situated at Clarks Pet, "B' Street, Civil Station, Bangalore- 560 001.