R. MOTHIRAJ Vs. HARITHA AND OTHERS

JUDGEMENT

(1.) THESE three appeals are directed against the judgment and decree, dated 24.8.2009, passed by the I Addl. City Civil & Sessions Judge, Bangalore, in O.S. Nos. 2790/2006 and 4671/1999.

(2.) BY the impugned judgment and decree, the Trial Court has decreed the suit in O.S. No. 2790/2006 granting l/5th share each to the plaintiff and the defendant No. 4 in the suit 'A' schedule property and O.S. No. 4671/99 has been dismissed.

(3.) FOR the sake of convenience, the parties will be referred to with reference to their rank in the original suits O.S. Nos. 2790/06 and 4671/99.