DODBASAPPA RAMLINGAPPA NARGUND Vs. BASAWANEPPA SHIVLINGAPPA SINTRE

JUDGEMENT

(1.) The facts material to the point arising in this second appeal are briefly these: One Shivlingappa died leaving a widow, Chinava, and two daughters Nilava and Gangava surviving him. The widow made a gift of the property inherited by her from her husband to Nilava on the 8th December 1910. She subsequently adopted the present plaintiff on the 14th December 1911.

(2.) The plaintiff sued to recover the property given to Nilava by way of gift from her heirs, who were the defendants. The defendants contended that Nilava had acquired an absolute and indefeasible title to the property before the adoption.

(3.) The trial Court held that the gift was not binding on the plaintiff and decreed the plaintiff s claim. The lower appellate Court confirmed the decree of the trial Court.