SUJATA Vs. ADIVEPPA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant Sri. Mahesh Wodeyar. The respondents, despite service of notice, have remained absent.

(2.) The appellants herein are the plaintiffs before the Trial Court in O.S.No.131/2013 and have approached this Court in appeal aggrieved by the judgment of dismissal dtd. 26/6/2015.

(3.) The facts in brief germane for disposal of this appeal are as follows: