VENKATESHAPPA S/O MUNIYAPPA, LAKSHMAMMA W/O VENKATESHAPPA AND VENKATAMMA W/O VENKATESHAPPA Vs. KRISHNAPPA S/O NAGAPPA

JUDGEMENT

(1.) THE Appellants were the Defendants before the trial court.

(2.) THE facts briefly stated are as follows:

(3.) THE trial court held against the Appellant and the suit was decreed in favour of the Respondent. The same having been affirmed by the lower appellate court, the present appeal is filed.