REVANSIDDAPPA Vs. NEELAMMA SANGANNA MALIPATIL KALAGI

JUDGEMENT

(1.) This appeal lays challenge to the judgment dtd. 26/8/2009 passed by the learned IV Addl. District Judge, Gulbarga in R.A. No. 116/2006, wherein the appeal filed by the plaintiff against the judgment and decree in O.S. No. 246/2001 dtd. 10/6/2006 is allowed.

(2.) The appellant was defendant No. 2 before the trial court and respondent No. 1 was the plaintiff before the trial court. Respondent No. 3 is defendant No. 3 before the trial court.

(3.) The parties will be referred as 'plaintiff and 'defendants' as per their respective ranks before the trial court.