NAGAPPA SHANBHAG Vs. MOOKAMBIKA

JUDGEMENT

(1.) This regular second appeal of defendant No.1 arises out the judgment and decree dated 05.06.2018 passed by the Principal District Judge, Udupi in R.A.No.20/2017. By the impugned judgment and decree, the First Appellate Court dismissed the appeal of the present appellant, confirmed the judgment of the trial Court and modified the decree awarding 1/11th share in plaint schedule 'A' and 'B' properties to plaintiff Nos.1 to 3 together.

(2.) Respondent Nos.1 to 3 were plaintiffs. Appellant was defendant No.1 and respondent Nos.4 to 20 were defendant Nos.2 to 18 before the trial Court. For the purpose of convenience, parties will be referred to henceforth with their ranks before the trial Court.

(3.) Subject matter of the suit were 20 lands shown in plaint schedule 'A' properties and two sites shown in plaint schedule 'B' properties. Plaintiff No.1 is the wife, plaintiff Nos.2 and 3 are the children of deceased Ramachandra Shanbhag. Ramachandra Shanbhag and defendant No.1 were children of one Paniyappa Shanbhag.