S V BASAVARAJA Vs. MANJUNATHA S OLEKAR

JUDGEMENT

(1.) These two regular first appeals are filed challenging the common Judgment dated 4.1.2005 passed in O.S.Nos.65/91, 105, 107/1990 by the Prl. Civil Judge (Sr.Dn) & C.J.M., at Shimoga.

(2.) RFA 755/2005 is filed by the plaintiffs challenging the Judgment dated 4.1.2005 passed in O.S.No.65/1991 by the Prl. Civil Judge (Sr.Dn) & C.J.M., at Shimoga dismissing the suit filed by the plaintiffs for a declaration that the dissolution deed dated 17.7.1988 is null and void and further rejecting the prayer for rendition of accounts of Firms by name M/s.Veerabhadreshwara Glass and Frame Works and M/s.Gopal Glass and Plywoods.

(3.) RFA 756/2005 is filed by the first defendant challenging the Judgment dated 4.1.2005 passed in O.S.No.107/1990 by the Prl. Civil Judge (Sr.Dn) & C.J.M., at Shimoga, decreeing the suit of the plaintiffs for a sum of Rs. 1,30,710/- with interest at 12% p.a. from the date of suit till realisation.