E RAM MOHAN CHOUDRY Vs. R PRABHAKAR

JUDGEMENT

(1.) The unsuccessful plaintiffs have preferred this appeal challenging the legality and correctness of the judgment and decree dated 30/06/2004 in O.S.No.62/2001 passed by the Additional Civil Judge (Sr.Dn), Bellary.

(2.) Heard the learned advocates appearing for the parties.

(3.) The facts leading to filing of this appeal are as under: