K P ARVIND Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) office objection is overruled. The appeal filed by the appellants is maintainable. The respondents have been served.

(2.) as the appeal lies in a very narrow compass, it is admitted, production of paper books is dispensed with, and heard for final disposal.

(3.) this appeal is preferred by plaintiffs 7 and 8 against the judgment and decree dated 11-2-1991 passed by the learned v additional city civil judge, Bangalore in O.S. No. 3826/1988.