KASHAVVA YALLAPPA TALI Vs. MAHABALESHWAR VEERAPPA KANKANWADI

JUDGEMENT

(1.) THE present appeals are directed against the concurrent findings given by the learned Prl. Civil Judge (Jr.Dn.), Belgaum, in O.S.Nos.509/1997 to 516/1997 and the affirmation of the same by the First Appellate Court i.e., the Court of III Addl. Civil Judge, (Sr.Dn.), Belgaum, in Regular Appeals bearing Nos.248/2002 to 255/2002. Parties will be referred to as plaintiffs and defendants as per their ranking in each suit.

(2.) RESPONDENTS were plaintiffs in the suits bearing O.S.Nos.509/197 to 516/1997 and respondents in the first appeals mentioned above. The appellants were defendants in the said suit. Since common questions of law and facts were involved, all the suits were clubbed and common evidence was recorded and ultimately all the suits were disposed of by a common judgment on 30.10.2002, as against which regular appeals came to be filed before the Court of III Addl. Civil Judge (Sr.Dn.), Belgaum, and they were registered R.A.Nos.248 to 255/2002. All the appeals filed under Section 96 of CPC have been dismissed and these concurrent findings have been challenged before this Court under Section 100 of CPC by filing separate second appeals.

(3.) GROUNDS urged in all these appeals are identical. Since common questions of law and facts are involved in all these cases, all these appeals are taken up together for common disposal.