NANJAPPA Vs. SHARADAMMA

JUDGEMENT

(1.) The defendant in OS. No. 380/1997 on the file of Civil Judge (Jr. Dn), Anekal, has come up in RSA. No. 1660/2009. Incidentally, the very same person has filed another appeal in RSA. No. 1658/2009, which is arising out of the proceedings in OS. No. 125/1999 filed by himself on the file of Civil Judge (Jr. Dn), Anekal, against the plaintiff in OS. No. 380/1997 and as well as other 3 persons, who are his younger brothers.

(2.) Brief facts leading to these two second appeals are as under:

(3.) In the said proceedings in OS.380/1997, Nanjappa is duly served, thereafter, he entered appearance through a counsel and filed written statement denying all the plaint averments viz., the plaintiff is the legally wedded wife; that he has neglected that lady; that during the subsistence of his marriage with plaintiff he has married another lady by name Sarojamma and through her he has 3 children.