KARIYAPPA SIDDAPPA Vs. RAMACHANDRA NAIK

JUDGEMENT

(1.) This appeal has arisen out of the judgment and decree dt. 24-2-1978 of the Civil Judge, Gadag, in RA No. 42 of 1977 by which judgment he has confirmed the judgment and decree dt. 18-3-77 of the Prl. Munsiff, Gadag, in OS No. 55 of 1974 on his file.

(2.) The appellant herein was the 1st defendant and respondents 1 to 4 were plaintiffs 1 to 4 respectively In the trial Court. Respondent 5 herein was the 2nd defendant therein.

(3.) In the course of this judgment I shall be referring to the parties as the plaintiffs and the defendants and in the rank in which they stood in the trial Court.