SUSHILABAI Vs. BASALINGAMMA

JUDGEMENT

(1.) This appeal is filed challenging the judgment and decree dated 11.01.2018, passed in O.S.No.23/2017 by the Senior Civil Judge, Shorapur.

(2.) For the sake of convenience, parties are referred to as per their ranking before the Trial Court. Appellants are the defendants and respondent is the plaintiff before the Trial Court.

(3.) Facts giving rise to the filing of the appeal briefly stated are as under: