SANNAPALAMMA Vs. S.OBAIAH

JUDGEMENT

(1.) RSA No.975/2007 is filed by the appellants challenging the judgment dtd. 6/2/2007, passed in R.A.No.198/2002 by the Civil Judge (Sr.Jn.) Challakere and the judgment and decree dtd. 31/7/2000, passed in O.S.No.1956/1994 by the Civil Judge (Jr. Dn.), JMFC, Challakere; RSA No. 974/2007 is filed by the appellants challenging the judgment dtd. 6/2/2007, passed in R.A.No.190/2002 by the Civil Judge (Sr.Jn.) Challakere and the judgment and decree dtd. 29/7/2000, passed in O.S.No.323/1994 by the Civil Judge (Jr. Dn.), JMFC, Challakere; RSA No. 976/2007 is filed by the appellants challenging the judgment dtd. 6/2/2007, passed in R.A.No.199/2002 by the Civil Judge (Sr.Jn.) Challakere and the judgment and decree dtd. 31/7/2000, passed in O.S.No.1957/1994 by the Civil Judge (Jr. Dn.), JMFC, Challakere; and RSA No. 977/2007 is filed by the appellants challenging the judgment dtd. 6/2/2007, passed in R.A.No.200/2002 by the Civil Judge (Sr.Jn.) Challakere and the judgment and decree dtd. 31/7/2000, passed in O.S.No.1955/1994 by the Civil Judge (Jr. Dn.), JMFC, Challakere.

(2.) Parties are referred to as per their ranking before the trial Court.

(3.) The brief facts leading rise to filing of RSA No.974/2007 are as under: