SHASHIKALA Vs. LAXMAN YADU KADAM

JUDGEMENT

(1.) Present second appeal is preferred by defendant Nos. 1 to 4 in O.S. No. 606/1989 (old No. 122/1982). Original suit was dismissed by the Trial Court. Against which the plaintiff preferred first appeal before learned Civil Judge (Sr. Dn.), Chikodi in R.A. No. 113/1996 which was allowed and suit of the plaintiff came to be decreed.

(2.) Being aggrieved by the same, defendants have preferred this appeal and this Court admitted the matter on the following substantial question of law:

(3.) A suit came to be filed by the plaintiffs seeking following relief: