KALLAMMA Vs. SHEKARAPPA

JUDGEMENT

(1.) This appeal of plaintiff arises out of judgment and decree dated 23.2.2015 passed by the Senior Civil Judge at Harihar in R.A.No.11/2013. By the impugned judgment and decree, the first appellate court allowed the appeal, set aside the final decree dated 25.9.2012 passed by the Civil Judge and JMFC., Honnali, in F.D.P.No.4/2000.

(2.) Brief facts of the case are as follows:

(3.) Second plaintiff Kallamma was the daughter of first plaintiff Basamma. The present appellant is the son of second plaintiff Kallamma. During the pendency of the suit, Basamma died. The suit was decreed on 19.8.1999.