PADMANABHA HEGDE Vs. SUNEETHA J. RAO

JUDGEMENT

(1.) THIS Second Appeal is by the defendants 6 to 13. The only substantial question of law raised and urged before me is as follows:

(2.) THE entire case set up by the appellants/defendants 6 to 13 centers around Ext. B1 Will, which is taken as a defence against the claim for partition by the plaintiff, one among the sisters of the appellant. The facts are as follows :

(3.) THE parties went to trial. The evidence consists of Exts. A1 to A7 and the testimony of PW1, husband of the plaintiff on the side of the plaintiff and Exts. B1 to B4 and the oral testimony of DW1, the 6th defendant and DW2, who is said to be the scribe of Ext. B1, on the side of the defendants 6 to 13, the appellants.