T V SHANKARANARAYANA Vs. KEMPAMMA AND OTHERS

JUDGEMENT

(1.) This appeal by the appellants is directed against the judgment and decree dated 19.12.2008 passed by the XXII Addl. City Civil Judge, Bengaluru, in O.S.No.7929/2006.

(2.) By the impugned judgment and decree, the Trial Court has decreed the suit of the plaintiff granting 1/6th share in the suit schedule property and holding that the plaintiff is entitled for 1/6th share in the rental income received by the 1st defendant till the date of the decree.

(3.) Aggrieved by that, the appellants 1 and 2 have filed this appeal.