NIMBAVVA Vs. CHANNAVEERAYYA

JUDGEMENT

(1.) By consent of both the counsel for the parties, the appeals are heard together.

(2.) RFA No. 4150/2012 is filed by the plaintiffs and RFA No. 4025/2013 is filed by defendants 1 to 9 in O.S. No. 45/2010 before the Senior Civil Judge, Haveri.

(3.) For the sake of convenience, the parties would be referred to as per their status before the Court below.