(1.) These two appeals RSA No.327/2012 and RSA No.326/2012 are directed against the common judgment and decree passed in R.A.Nos.43/2010 and 143/2010 dtd. 28/10/2011 by the Presiding Officer, Fast Track Court-III, Bangalore Rural District, Bangalore.
(2.) RSA No.327/2012 is filed by defendant Nos.1(a) to (g) and defendant Nos.2 and 3 against the judgment and decree passed in R.A.No.143/2010 and RSA No.326/2012 is also filed by defendant Nos.1(a) to (g) and defendant Nos.2 and 3 against the judgment and decree passed in R.A.No.43/2010.
(3.) The operative portion of the common judgment passed in R.A.Nos.43/2010 and 143/2010 dtd. 28/10/2011 wherein R.A.No.43/2010 filed by legal representatives of defendant No.1- Ranganatha Rao and others came to be dismissed and R.A. No.143/2010 plaintiff-D. Sujatha came to be allowed, reads as under:
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