KEMPAMMA Vs. CHENNIGAPPA

JUDGEMENT

(1.) THIS appeal when heard on 29.1.2014 at the stage of admission, the following order was passed: -

(2.) SRI . S.N. Bhat, learned counsel for respondent Nos.5 and 9, none other than plaintiffs 2(b) and 2(c) respectively, submits that there are no instructions since the counsel before the First Appellate Court did not respond to his queries.

(3.) HAVING heard the learned Sr. Counsel for the appellants plaintiffs and examined the judgment and decree of the Courts below, the appeal is admitted on the following substantial questions of law : -