MALLAMMA Vs. B S VENKATARAM

JUDGEMENT

(1.) . This appeal is preferred againstthe Judgment and decree dated 14-2-1990 passed by the 5th additional City Civil Judge, Bangalore in O.S. no. 1908/1983.

(2.) the appellant is the second defendant in the suit Sri B.S. Venkataram who was the sole plaintiff in the suit died during the pendency of the suit, therefore, respondents l(i) to l(vii) were brought on record in the trial court as plaintiffs 1 to 7. Respondent 2 is the first defendant in the suit. the first defendant and second defendant are the husband and wife.

(3.) at the stage of admission, the records of the appeal are received. therefore, the appeal is admitted and it is heard for final disposal on the request of both the sides.