T.J. JAGADEESHA Vs. T.H. YASHVANTHA

JUDGEMENT

(1.) THE appellants have challenged the judgment and decree of the Trial Court dismissing their suit for the relief of declaration and possession and also dismissal of their appeals filed before the First Appellate Court.

(2.) THE matters are taken together for consideration as there are common facts and common question of law in all these appeals.

(3.) I have heard the learned counsel for both the parties.