PARAMESHWARAIAH Vs. SHOBHA W/O GANGADHRAIAH

JUDGEMENT

(1.) This appeal of defendant Nos.1 and 2 arises out of the judgment and decree dated 01.09.2016 in Regular Appeal No.59/2013 passed by the V Additional District & Sessions Judge, Tiptur.

(2.) By the impugned judgment and decree, the First Appellate Court has dismissed the appeal of the appellants and confirmed the judgment and decree dated 29.01.2013 in O.S.No.14/2011 passed by the Senior Civil Judge & J.M.F.C., Turuvekere.

(3.) The Trial Court by the said judgment and decree partly decreed the suit of the respondent/plaintiff granting her 1/3rd share in the suit schedule properties and dismissed her claim for additional share on the basis of the Will allegedly executed by her father Bommaiah.