T S PRAKASH Vs. MUKUNDA A

JUDGEMENT

(1.) This is defendant No. 2's Appeal filed under Section 96 of the Code of Civil Procedure, challenging the impugned judgment and decree dated 20.2.2009 made in O S No. 2010/1997 on the file of XXXVIII Addl. City Civil Judge, Bangalore City. For the purpose of convenience and better understanding, 'the appellant' and 'the respondent Nos. 1 to 3' are hereinafter referred to as 'defendant No. 2' and 'plaintiff Nos. 1 to 3', respectively.

(2.) Brief facts of the case leading to the filing of the Appeal may be stated as under:

(3.) Heard arguments of the learned Counsel for the parties.