NANDIHALLI PATIL AKKIHALAPPA Vs. NEELAKANTANA GOUDRA CHANNDANA GOUDA

JUDGEMENT

(1.) This Regular Second Appeal is filed by the appellants who were the defendants in the trial court under Section 100, C.P.C. against the judgment and decree dated 18-1-1984 passed by the Civil Judge, Hospet, in R.A. No. 23 of 1980 confirming the judgment and decree dated 15-2-1980 passed by the Munsiff, Hadagalli, in O.S. No. 218 of 1978.

(2.) The learned Judge who admitted this appeal on 8-6-1984 has ordered as follows:

(3.) I have heard both sides fully and perused the records of thecase.