S K SUNDAR RAJ Vs. ASHA SRINIVAS

JUDGEMENT

(1.) The legal representatives of the first defendant have preferred this appeal challenging the judgment and decree dated 27.2.2008 in O.S. 6498/1998 on the file of XXXVIII Additional City Civil Judge, Bengaluru.

(2.) For sake of convenience, the parties are referred with respect to their position in the suit. The pleadings in brief are stated as under: -

(3.) In the written statement, the first defendant who is the second son of Dr.Krishnamurthy contended that the suit properties were acquired by the joint family. The marriage of Smt. Rathna, second daughter of Krishnamurthy was celebrated on 11.8.1960 and the marriage of Smt. Pramila, the sixth defendant was celebrated on 9.2.1968 and, therefore, these two daughters were not entitled to share in the joint family properties. But, in the written statement while adverting to the contents of para 3 of the plaint, the first defendant admitted the contents of para