SAVITRAMMA Vs. M P SOMAPRASAD

JUDGEMENT

(1.) The Appellant herein is challenging the legality and correctness of the judgment and decree dated 14.12.2009 passed by the XI Additional City Civil Judge, Bangalore City, in O.S. No. 1979/2004.

(2.) The Appellant was the Defendant and the Respondents were the Plaintiffs in the suit.

(3.) We have heard the learned Counsel for the parties.