The intestate death of Gurulingappa Savadi, who left two sons, two daughters, and a widow, led to a legal dispute wherein the appellants sought equal shares in joint family property ... under the 2005 Hindu Succession Act amendment, but their claims were dismissed by both the trial and High Courts on the grounds that the daughters, born prior to the 1956 Act, could not be recognized as coparceners, prompting them to appeal to the Supreme Court to challenge the denial of their rights.