G R NAGABHUSHAN Vs. SWAMI HATHIRAMJEE MUTT

JUDGEMENT

(1.) ALL these appeals are arising out of a judgment and decree passed by in O. S. No. 200/80 on the file of the I Addl. City civil Judge, Bagalore.

(2.) R. F. A. No. 655/96 has been preferred by one G. R. Nagabhushan who was not a party to the suit. He died on 18. 06. 2002 and after his death his L. Rs. have been brought on record.

(3.) R. F. A. No. 584/96 has been filed by one K. S. Kamalamma, who was the first defendant in the suit.