B JAYAMMA Vs. DHAKSHAYINI

JUDGEMENT

(1.) Appeal is directed against the Judgment and decree dated 16.04.2004 passed by the Additional Civil Judge (Sr.Dn), Srirangapatna, wherein appeal was dismissed and Judgment and decree dated 25.01.1994 passed by the Munsiff, Srirangapatna, in O.S.No.326/89 came to be confirmed.

(2.) In order to avoid confusion and overlapping, the parties are referred in accordance with the rankings and status held by them before the trial court.

(3.) Originally suit in O.S.No.326/89 came to be filed by one B.Jayamma, w/o late Bheemaiah against Dhakshayini, Smitha and others seeking partition of suit schedule property claiming that she is the wife of late Bheemaiah and daughter of late Chikkabasavaiah.