RATHNAMMA Vs. GURUDEVI AND ORS.

JUDGEMENT

(1.) THESE appeals arise out of the judgment and decree passed by the Civil Judge (Sr. Dvn.), Koppal in RA 7/2009 & 16/2009 on 23rd July, 2010. Parties are referred as per their ranking before this Court.

(2.) RESPONDENTS 1 -3 filed a suit before the Civil Judge (Jr. Dvn.), Koppal seeking to declare that they are the legal representatives of deceased Devendrapa Jirlbhavi and also have a right to claim the schedule A & B benefits.

(3.) HEARD the Counsel representing the respective parties.