A legal contention concerning land ownership rights emerged between the plaintiff and the representatives of the deceased Shah Veljee Kanjee, initially adjudicated in the Trial Court and subsequently appealed to ... the High Court of Karnataka, Circuit Bench at Dharwad. The High Court affirmed the plaintiff's ownership, awarding them a 1/5th share, thus elucidating the complex interplay of property rights and inheritance issues, although specific details remain unspecified.