SARVAMANGALAMMA AND ORS. Vs. ANUSUYA BAI AND ORS.

JUDGEMENT

(1.) This appeal is filed by the appellants/plaintiffs assailing the judgment and decree passed by the Senior Civil Judge at Kadur Taluk, Chikmagalur District, (hereinafter referred to as the "first Appellate Court"?) in R.A.No.98/2009 dated 10.06.2011 for having allowed the appeal filed by the defendants/respondents and dismissing the suit of the plaintiffs by reversing the judgment and decree passed by the Principal Civil Judge (Jr.Dn.), Kadur, (hereinafter referred to as the "trial Court"?) in O.S.No.315/2007 dated 09.11.2009.

(2.) Heard the learned counsel for the appellants, learned counsel for respondent Nos.1 to 3 and learned counsel for respondent No.4.

(3.) The ranks of the parties before the trial Court is retained for the sake of convenience.