G CHIKKAPAPANNA Vs. KENCHAMMA

JUDGEMENT

(1.) THIS is plaintiffs first appeal from the judgment and decree dated 12-11-1990, passed by Sri k. r. prasad rao, xiv additional city civil judge, (mayo hall), Bangalore in original suit No. 649 of 1980 (no. 7 of 74), dismissing the plaintiffs-appellant's suit for the reliefs mentioned hereinafter in toto.

(2.) THAT the plaintiff in the above suit claimed:

(3.) THAT the plaintiff-defendant i. e. , the appellant-respondents are related as below: p. Govindappa Smt. Kenchamma (defendant 1) plaintiff (g. c. papanna) (defendant No. 2) (d. Chikkamma) (defendant No. 3) (puttalakshmamma) (defendant No. 4) govind RAJ natural son auras putra given in adoption to madke anand c. Govindappa. that plaintiff had three other brothers: 1. Thammarha; 2. Thummaraj; these three brothers of 3. Papamma. Plaintiff are now not alive.