RAMANNA GOWDA Vs. SHANKARAPPA

JUDGEMENT

(1.) This appeal by Defendants 1 to 11 is preferred against the judgement and decree dt. 22-11-1975 passed by the Civil Judge, Chikmagalur, in O.S. No. 42 of 1974. Respondents 1 and 2 are the plaintiffs. In this judgement, Respondents 1 and 2 would be referred to as Plaintiffs 1 and 2 and the appellants as Defendants 1 to 11 respectively.

(2.) Plaintiff-1 is the adopted son of Plaintiff-2. They filed the suit in O.S. No. 42 of 1974 for partition and separate possession of half share in 'B' and 'C' schedule properties and for accounts of management by Defendant-1 and also for a decree for past and future maintenance at the rate of Rs. 3,000/- per year and for an enquiry into future mesne profits also.

(3.) The relationship of the parties is not in dispute. One Harubyle Sannegowda was the original porpoises. He had 4 sons by name Obaiah, Ujinanna, Venkappagowda and Ramanna Gowda. Obaiah and Ujinanna's branches became extinct as they died unmarried and issueless. Venkappagowda died in the year 1940 leaving behind his widow who is plaintiff-2. Defendant-1 is Ramanna Gowda and Defendant-2 is his wife. Defendants 3. to 11 are their children. Plaintiff-1 was taken in adoption by Plaintiff 2 under a registered Deed of Adoption marked as Exhibit P.1. The suit was instituted on 22-3-1974 for the aforesaid reliefs.