H.JAYALAXMI Vs. B. SHRIDHARA RAO

JUDGEMENT

(1.) Defendant Nos. 1 and 2 have filed this appeal praying to set aside the judgment and decree dtd. 6/8/2014 passed in R.A. No. 57/2007 by Principal Senior Civil Judge and CJM, Mangaluru confirming the judgment and decree passed by the I Additional Civil Judge (Junior Division), Mangaluru dtd. 1/3/2007 in O.S. No. 589/2000.

(2.) Heard learned counsel for appellant on admission.

(3.) The parties will be referred to as per their rankings before the trial Court. Appellant Nos. 1 and 2 are defendant Nos. 1 and 2 and respondent Nos. 1 to 3 are plaintiff Nos. 1 to 3 in O.S. No. 589/2000.