(1.) This appeal is filed seeking setting aside the judgment and decree dtd. 6/6/2013 passed in R.A.No.81/2012 by the Senior Civil Judge, Chikkanayakanahalli and the judgment and decree dtd. 4/8/2012 passed in O.S.No.283/2008 by the Civil Judge and J.M.F.C., Chikkanayakanahalli.
(2.) The parties will be referred to by their rankings as per the Trial Court.
(3.) The appellants were defendant Nos.1 and 2 and the respondent was the plaintiff in O.S.No.283/2008.