SUBHADRA Vs. JAYANTHI

JUDGEMENT

(1.) The appellant aggrieved by the judgment and decree dtd. 7/2/2011, passed in O.S.No. 3206/2004 by the XLIII Addl. City Civil and Sessions Judge, Bangalore (CCH-44), has filed this appeal.

(2.) Parties are referred to as per their ranking before the Trial Court. The appellant is the defendant and respondents are the plaintiffs before the Trial Court.

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