MUNIAKKAYAMMA Vs. MUNIYAPPA

JUDGEMENT

(1.) The plaintiff in O.S.No.38/1994 on the file of the Civil Judge (Sr.Dn.), Chintamani, has come up in this second appeal impugning the concurrent finding of both the Courts below in dismissing her suit for the relief of partition of the suit schedule properties by metes and bounds and denying 1/4th share to her in all the suit schedule properties.

(2.) The brief facts leading to this second appeal are as under:

(3.) During the pendency of this appeal, Respondent No.1(a) died and respondent Nos.1(b) to 1(f) are treated as his legal heirs vide order dated 03.11.2016. The appellant, respondent No.1(e) and respondent No.2 also died and their respective legal representatives were brought on record.