STATE OF KARNATAKA Vs. K K MOHANDAS

JUDGEMENT

(1.) THOUGH these appeals were listed for admission, by consent of both the parties, these appeals have been taken up for final disposal.

(2.) THESE four appeals arise out of common judgment and decree dated 9-3-1998 passed in R. A. Nos. 223, 221, 222 and 229 of 1996 by the II additional Civil Judge (Senior Division) and Chief Judicial Magistrate, mangalore.

(3.) THE respondent in each appeal was the plaintiff and the appellants were the respondents in O. S. Nos. 1261 to 1264 of 1990. In the said suits, the decree was passed in favour of the plaintiffs. As such, the appellants-respondents preferred appeals in R. A. Nos. 220 to 223 of 1996. The learned II Additional Civil Judge (Senior Division) and Chief judicial Magistrate, Mangalore has disposed off the appeals by common judgment dated 9-3-1998. Being aggrieved by this judgment and decree, the present appeals arise. While narrating the facts of the case, the rank of the parties shall be followed in the lower Court.