B.MURALIDHARA RAO Vs. V.RAMA

JUDGEMENT

(1.) The appellants aggrieved by the judgment and decree dtd. 7/2/2007, passed in O.S.No.20/1998 by the III Addl. District Judge, D.K., c/c Mangalore, have filed this appeal.

(2.) Parties are referred to as per their ranking before the Trial Court. The appellants are defendants No.3 and 4, respondents No.1 and 2 are the plaintiffs, respondents No.3, 4, 5, 6, 7 are defendants No.1, 2, 5, 6, 7 respectively, before the Trial Court.

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