NARASAMMA Vs. P PRAMILA RANI

JUDGEMENT

(1.) This appeal is preferred by the 7th defendant- Smt.Narasamma in O.S.No.71/1999 on the file of the I Additional Senior Civil Judge, Bangalore Rural District, Bangalore, challenging the judgment and decree passed by the Trial court in decreeing the suit of the plaintiff for 1/7th share in the suit schedule properties.

(2.) It is just and necessary to have the brief background of this case.

(3.) Thereafter, the plaintiff-Smt P.Pramila Rani further examined herself and got marked Exhibits P15 to P22 and also examined 4 (four) more witnesses on her side as PWs.2 to 5. The evidence recorded by the Trial Court has been submitted to the Hon'ble Apex Court. Thereafter, vide order dated 8.2.2016, the Hon'ble Apex Court has set aside the Judgment of this court dated 10.11.2010 and remitted the matter to this Court for fresh disposal of the appeal in accordance with law. It is worth to refer one paragraph of the Hon'ble Apex Court's order as to how this Court has to consider this appeal afresh. Paragraph 4 of the order of the Hon'ble Apex Court reads thus :-