MOHAN AMBAL Vs. V. NARAYANA REDDY

JUDGEMENT

(1.) This appeal is filed by defendant Nos.1 to 3 seeking to set-aside the judgment and decree dtd. 5/4/2010 passed by the Additional Senior Civil Judge, Ramanagara in O.S.No.104/2006 and the judgment and decree dtd. 25/2/2013 passed by the Presiding Officer, Fast Track Court, Ramanagara in R.A.No.68/2011 and dismissal of the suit in O.S.No.104/2006.

(2.) The appellants are defendant Nos.1 to 3 and the respondent is the plaintiff.

(3.) The parties will be referred to by their rankings as per the Trial Court.