MUNIVENKATAPPA S/O LATE CHIKKABYRAPPA Vs. CHENNARAYAPPA

JUDGEMENT

(1.) This is the fourth defendant's second appeal questioning the correctness and legality of the Judgment and decree passed by the VIII Additional District & Sessions Judge, Bangalore Rural District, Bangalore, on 17.7.2015 in R.A. No. 231/2011 confirming the Judgment and decree passed by the Principal Senior Civil Judge, Bangalore Rural District, Bangalore, in O.S.No. 2066/2006 decreeing the suit of the plaintiff, i.e. first respondent herein and granting 1/4th share in suit schedule properties.

(2.) Parties are referred to as per their ranking before the trial Court.

(3.) Case is brief, which has lead to filing of this second appeal are as under: