SMT. ADILAKSHMAMMA Vs. SMT. MUDDARANGAMMA AND OTHERS

JUDGEMENT

(1.) These two appeals against the orders dated 09.02.2010, as passed in R.A.Nos.115/2001 and 122/2001 respectively, by the then Fast Track Court-V, Madhugiri, have been considered together and taken up for disposal by this common order.

(2.) Shorn of unnecessary details, the relevant background aspects of the matter are that one Smt.Adamma filed a suit (O.S.No.326/1993) seeking declaration that she is the owner of suit schedule properties, being four items of land bearing survey Nos.101/1, 101/7, 94/1 and 94/7 at Bidarakere Village, Madhugiri Taluk and also for permanent injunction against the defendant Nos.1 to 3.

(3.) It is alleged that the said Smt.Adamma had executed a Will dated 08.02.1996 in favour of S.Govindappa, her younger brother, who was the father of the present appellant.