SHESHADRI AND ORS. Vs. SAROJAMMA AND ORS.

JUDGEMENT

(1.) The plaintiffs have filed the above noted second appeal questioning the judgment and decree dated 10.08.2016 passed in R.A. No. 190/2014 on the file of I Additional Senior Civil Judge, Kolar, confirming the judgment and decree dated 26.09.2014 passed in O.S. No. 521/2006 on the file of Principal Civil Judge and JMFC, Kolar.

(2.) The facts leading to this case are as under:

(3.) It is relevant to note that during the pendency of the suit defendant No. 1 died leaving behind the plaintiffs and defendants as Class-1 heirs.