SUVARNAMMA Vs. H.N. LOHITESHWARA

JUDGEMENT

(1.) This appeal is filed by defendant Nos. 1 and 2 seeking to set aside the judgment and decree dtd. 10/7/2009 in R.A. No. 12/2007 by Civil Judge (Senior Division), Arsikere and praying to confirm the judgment and decree dtd. 10/1/2007 passed in O.S. No. 222/2004 by the Principal Civil Judge (Junior Division) and JMFC, Arsikere.

(2.) Parties will be referred to their rankings as per the trial Court. The appellants were defendant Nos. 1 and 2 and respondent was the plaintiff in O.S. No. 222/2004.

(3.) Plaintiff had filed a suit against the defendants for the relief of declaration to declare that the plaintiff is not married to defendant No. 1 at Kappuru Gaddige of Chikkanayakanahalli on 4/7/1983 and the alleged marriage on the said date with defendant No. 1 is a void marriage as per the Hindu Marriage Act and further to declare that defendant No. 2 is not the son of plaintiff through defendant No. 1.