SUBHASH Vs. PARAVATI

JUDGEMENT

(1.) This appeal is filed by defendants No.38 to 42 aggrieved by the judgment and decree dtd. 26/3/2012 in O.S.No.14/2006, passed by the Principal Senior Civil Judge, Saundatti (hereinafter referred to as 'the trial Court', for brevity).

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court. Appellants are defendants No.38 to 42 and respondents No.1 to 71 are the plaintiffs and defendants.

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