VENKATARAMAIAH Vs. HANUMANTHAPPA

JUDGEMENT

(1.) This second appeal is filed by the appellants challenging the judgment and decree dtd. 20/12/2006, passed in R.A.No.221/2000 by the Fast Track Court-III, Kolar, confirming the judgment and decree dtd. 7/11/2000 passed in O.S.No.47/1998 by the Prl. Civil Judge (Jr.Dn.), Kolar.

(2.) For the sake of convenience, parties are referred to as per their ranking before the trial Court. Appellant Nos.1 and 2 are defendant Nos.1 and 2 and respondents 1 to 3 are the plaintiffs and respondent Nos.4 to 7 are defendant Nos.3 to 6.

(3.) The brief facts leading rise to filing of this appeal are as under: