THAJUNNISA Vs. MOHAMMED RAFIQUE AND ORS

JUDGEMENT

(1.) This appeal by the plaintiff is directed against the judgment and decree, dated 8.3.2001, passed by the Prl. Civil Judge (Jr.Dn.), Udupi, in O.S.No.159/98 which has been confirmed by the Prl. Civil Judge (Sr.Dn.), Udupi, in R.A.No.39/01.

(2.) By the impugned judgment and decree passed in O.S.No.159/98, the Trial Court has dismissed the suit of the plaintiff. Aggrieved by that, the appellant-plaintiff has preferred an appeal in R.A.No.39/2001. The appellate court by its judgment and decree dated 16.4.2005 has confirmed the judgment and decree passed by the Trial Court. Therefore, this second appeal.

(3.) The appellant is the plaintiff and the respondents 1 to 3 are the defendants 1 to 3 before the Trial Court. The parties will be referred to with reference to their rank in the original suit O.S.No.159/98.