THIMMAPPA Vs. VENKATACHALAIAH

JUDGEMENT

(1.) THIS appeal is filed by the appellants against the impugned judgment and decree dated 16.3.2006 passed by the I Additional District Judge, Tumkur, in R.A.No.291/2004 dismissing the appeal and confirming the judgment and decree, dated 28.2.1994 passed in O.S.No.211/1989 on the file of the Munsiff and JMFC., Gubbi.

(2.) THE appellants are the defendant Nos. 1 to 5 in original suit and appellants in R.A.No.291/2004.

(3.) FOR the sake of convenience, the parties herein are referred to by their respective rank as arrayed before the Court below of the first instance as appellants-defendant nos.1 to 5, respondent no.1 as plaintiff and respondent nos.2 and 3 as defendant nos.7 and 6 respectively.