PUTTALINGAMMA Vs. DUNDEGOWDA, CHIKKAKARIGOWDA

JUDGEMENT

(1.) This regular second appeal is filed by the appellants challenging the judgme and decree dtd. 4/8/2015, passed in R.A.No.26/2014, by the V Additional District and Sessions Judge, Mandya, confirming the judgment and decree dtd. 12/4/2014, passed in O.S.No.22/2004 by the Senior Civil Judge, Maddur.

(2.) For the sake of convenience, parties are referred to as per their ranking before the trial Court. The appellants are the plaintiffs and respondents are the defendants.

(3.) The brief facts leading rise to filing of this appeal are as under: