P.N. BALAKRISHNA S/O LATE SRI. NAGAPPA GOWDA AND OTHERS Vs. SRI. H.B. BHAVANI SHANKAR S/O LATE SHRI. H. BOJAPPA, SRI P.N. RAMAKRISHNA S/O LATE SRI. NAGAPPA GOWDA, SMT. P.N. SUGUNA W/O SRI H.B BHAVANI SHANKAR AND SMT. P.N. SUNANDA W/O SRI. P.P. E

JUDGEMENT

(1.) THIS appeal is by the defendant Nos. 1, 3, 5, 7, 8, 9 and 10 against the judgment and decree in O.S. No. 2160/1998 dated 7.8.2003 on the file of XXXI Addl. City Civil Judge, Bangalore.

(2.) PARTIES will be referred to as per their ranking in the trial court.

(3.) BEFORE the trial court, plaintiff got himself examined as PW -1. He also examined PW -2, the attesting witness to the Will. On behalf of the defendants, defendant No. 3 was examined as DW -1. In the evidence of plaintiff and defendants. Exs.P1 and P2 and Exs.D1 to D7 were marked. The trial court relying on the evidence of the parties found that the plaintiff has proved the Will, and decreed the suit interalia issuing probate certificate in favour of the plaintiff. As against the said judgment and decree, this appeal has been filed.