USHA Vs. SHARAD

JUDGEMENT

(1.) These two appeals arise out of the common judgment and decree dated 29-9-2000 passed in OS No 144 of 1996, on the file of the Principal Civil Judge (Sr. Dn.), Belgaum.

(2.) While Defendants 1 to 6 in the suit are in appeal in RFA No. 79 of 2001, Plaintiffs 1 to 3 are in appeal in the other appeal in RFA No. 741 of 2001.

(3.) RFA No. 79 of 2001 is for questioning, the judgment and decree of the Trial Court awarding 11/50th share to Plaintiffs 1 to 3 put together.