C.D. HANUMANTHARAJU Vs. THIRUMALARAJU

JUDGEMENT

(1.) This appeal by the LRs of the original defendant No.1 is directed against the judgment and decree dated 15.02.2012, passed by the Senior Civil Judge, Chikmagalur in O.S.No.233/2003 which has been confirmed modifying the interest by the Addl. District Judge, Chikmagalur, in R.A.No.36/2012.

(2.) Aggrieved by that, the appellants who are the LRs of the original defendant No.1 have filed this second appeal.

(3.) Briefly stated the facts are;