VIJJAMMA Vs. GOURAMMA

JUDGEMENT

(1.) Heard the learned counsel for the Appellants and learned counsel for Respondents.

(2.) The above Appeal is filed by the Defendant Nos.2 and 3 to set aside the judgment and decree dated 03. 05.2014 passed in O.S. No.165/2011 by the Civil Judge and JMFC., Shahapur as well as the judgment and decree dtd. 18/10/2014 passed in R.A. No.40/2014 by the Senior Civil Judge, Shorapur sitting at Shahapur and dismissed the suit filed by the Plaintiff.

(3.) The parties shall be referred as per their ranking before the Trial Court for the sake of convenience.