KENCHAVA SANYELLAPPA HOSMANI Vs. GIRIMALAPPA CHANNAPPA SOMASAGAR

JUDGEMENT

(1.) This case involves some questions of importance. The parties are all relations, descendants of one Hanmanna. Ho had three children--a daughter, Basava, whose son Girimallapa Channappa Somasagar is the plaintiff and present respondent; a son Vadakappa who had two daughters, Kenchava and Gangava--who are the defendants and present appellants--and a son Hanmappa--of whom more hereafter. The third child of Hanmanna was another son, Ramanna since deceased. Ramanna married Chanbasava; they had no children, hut they adopted as a son, Parappa. He died a month after Ramanna. Thereupon, his adoptive mother Chanbasava succeeded to the property for the ordinary Hindu woman's estate, and upon her death, descent would have to he traced to Parappa as the propositus; and Hanmappa if he survived Chanabasava would be the natural heir to Parappa.

(2.) The relationships can be illustrated on a genealogical table, thus:--

(3.) In 1914, Hanmappa had a quarrel with his aunt Chanbasava and murdered her. He was tried and sentenced to transportation for life.