K.R. PAVADIYAPPA Vs. M. RANAAIAH

JUDGEMENT

(1.) THE appellant in RSA 165/2004 has filed this appeal challenging the Judgment and Decree, partly allowing the appeal in R.A. No. 147/1996 and both the appellants in the other two appeals have challenged the Judgment and Decree of the lower appellate Court in R.A. No. 93/2003 partly allowing the appeal of the 1st respondent, and the dismissal of the suit in O.S. No. 299/1998.

(2.) ALL these matters pertain to the same subject matter and as the parties are common, they are taken together for consideration.

(3.) I have heard the learned counsel for the parties.