KHAJA MOINUDDIN AMEER Vs. ZULEKHA BEGUM

JUDGEMENT

(1.) This Appeal arises out of the Judgment and decree passed by the Senior Civil Judge Chincholi in O.S No.36/2012 dated: 21-06-2018 partly decreeing the suit of the plaintiffs.

(2.) Aggrieved by the same, the plaintiffs have preferred this Regular Appeal. The appellants are the plaintiffs Nos.1 to 4 and the respondents are the defendants No.1 & 2 before the trial court.

(3.) For the purpose of easy understanding and convenience and to avoid repetition, parties will be referred as per their respective ranks before the Trial Court.