SUSHEELA Vs. B.U. UMMAIAHA

JUDGEMENT

(1.) This Regular Second Appeal is filed by the defendant No.2 in the suit challenging the Judgment and Decree dated 01.06.2011 passed by the Civil Judge (Sr.Dn.) at Virajpet in O.S.No.84/2006 and the concurring Judgment and Decree dated 30.09.2013 passed by the II Additional District Judge, Kodagu, Sitting at Virajpet in R. A. No.63/2011.

(2.) For the sake of convenience, the parties shall henceforth be referred to as they were arrayed before the Trial court. The appellant was the defendant No.2 while the respondents were the plaintiffs and the defendant No.1 and 3 respectively.

(3.) The suit filed by the plaintiff indicates the following family tree of the plaintiffs and the defendants: