PREMA Vs. DEVA RAO

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the common judgment delivered by the High Court of Karnataka at Bangalore on 6th December, 2007 in RFA No. 1067/2006 and RFA No. 1068/2006, these appeals have been filed by the original Plaintiff and Defendant No. 3.

(3.) For the sake of convenience, the parties to the litigation have been referred to as arrayed before the trial court.