KARNATAKA NIRAWARI NIGARM Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE present appeal is filed under Section 96, Code of Civil Procedure challenging the judgment and decree passed by the I Addl. Senior Civil Judge Gulbarga in O.S. No. 165/2010. The appellants are the defendant Nos. 3 to 6 in the suit. Respondent Nos. 1 and 2 are the defendant Nos. 1 and 2 in the suit. Respondent No. 3 is the plaintiff in the suit.

(2.) THE parties are referred to as plaintiff and defendant Nos. 1 to 6 as per their ranking in the trial Court.

(3.) THE facts leading to the filing of the suit are as follows: