ZHAREPPA Vs. ISMAILSAB AND ORS.

JUDGEMENT

(1.) This appeal lays challenge to the Judgment and decree passed in R.A.No.208/2004 by Presiding Officer Fast Track Court III Bidar dated: 28-11-2005 wherein, the First Appellate Court has dismissed the appeal by confirming the judgment and decree passed by the trial Court in O.S.No.45/1984 dated: 09-07- 2002.

(2.) Appellants were the plaintiffs and the respondents were the defendants before the trial court.

(3.) For the purpose of convenience and to avoid repetition of discussion, the parties are referred to in this Judgment as per their respective ranks before the Trial Court.