SUNANDAMMA Vs. VENKATAMMA W/O LATE MADEGOWDA

JUDGEMENT

(1.) The unsuccessful plaintiffs have filed this appeal challenging the legality and correctness of the judgment and decree dated 16-8-2012 in OS No 379 of 2009, on the file of III Additional Senior Civil Judge, Mysore.

(2.) For the sake of convenience, the parties would be referred as per their status before the trial court.

(3.) Facts leading to this appeal are as under: