M BHAKTAVATSALAM Vs. G VEERA SETTY

JUDGEMENT

(1.) This appeal by the plaintiff No.4 is directed against the judgment and decree, dated 22.12.2007, passed by the XVII Additional City Civil Judge, Bangalore, in O.S.No.6254/1996.

(2.) By the impugned judgment and decree, the Trial Court has dismissed the suit of the plaintiffs.

(3.) Aggrieved by that, the appellant/plaintiff No.4 has filed this appeal.