AHALYA BAI Vs. ESHWAR

JUDGEMENT

(1.) RSA No.539/2005 is preferred by the plaintiff-Ahalya Bai against the judgment and decree dtd. 18/12/2004 in R.A. No.177/2001 on the file of Fast Track Court-I, Bagalkot reversing the judgment and decree dtd. 20/12/1996 in O.S.No.279/1987 on the file of the Principal Civil Judge, Jamakhandi.

(2.) RSA No.540/2005 is preferred by the defendant No.2-Ahalya Bai assailing the judgment and decree dtd. 18/12/2004 in R.A.No.176/2001 on the file of Fast Track Court-I, Bagalkot reversing the judgment and decree dtd. 20/12/1996 in O.S.No.49/1985 on the file of the Principal Civil Judge, Jamakhandi.

(3.) For the sake of convenience, the parties are referred to as per the ranking before the Trial Court in O.S.No.49/1985, the plaintiff being one Ishwar and the defendant No.2-Ahalya Bai.