SHARANAPPA Vs. VIRUPAXGOUDA

JUDGEMENT

(1.) The appellants/plaintiffs filed this Regular Second Appeal under Sec. 100 of the Code of Civil Procedure, 1908 (for short, hereinafter referred to as 'CPC') challenging the judgment and decree passed by the learned Civil Judge and J.M.F.C., Ron in O.S.No.167/1997 dtd. 4/8/2005 whereby the learned Civil judge dismissed the suit and which is confirmed in R.A.No.28/2005 by the learned Senior Civil Judge, Ron, vide judgment and decree dtd. 15/2/2006.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Trial Court.

(3.) The brief factual matrix leading to the case are as under: