M. SRINIVASA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appeals are directed against the common judgment and decree dtd. 27/11/2003 passed in OS Nos.4930 and 4932 of 1996, by the XXVII Additional City Civil Judge, Bengaluru, whereby the suit of the plaintiffs came to be dismissed.

(2.) The parties are referred to as plaintiffs and defendants per their original rankings before the Trial Court.

(3.) The case of the plaintiffs in brief are as under: