MUNIKEMPANNA Vs. RAMACHANDRAPPA

JUDGEMENT

(1.) This appeal is filed seeking to set aside the judgment and decree dtd. 23/10/2009 passed in R.A.No.79/2007 by Fast Track Court, Devanahalli and judgment and decree dtd. 15/11/2007 passed in O.S.No.151/2005 by Civil Judge (Jr.Dvn) & JMFC, Devanahalli and consequently dismissal of the suit in O.S.No.151/2005.

(2.) The present appeal is filed by the defendants No.1 to 3 therein and the respondent herein is the plaintiff before the trial Court.

(3.) The parties herein are referred as per their ranking before the trial Court.