ALBERT RODRIGUES Vs. VALERIAN RODRIGUES

JUDGEMENT

(1.) This second appeal is filed by the appellants challenging the judgment and decree dtd. 3/11/2012 passed in R.A.No.179/2000 by the III Addl. Senior Civil Judge, Managlore, D.K., confirming the judgment and decree dtd. 4/9/2000 passed in O.S.No.530/1996 by the V Addl. Civil Judge(Jr.Dn) Managalore.

(2.) For the sake of convenience, parties are referred to as per their ranking before the trial Court. The appellants are the defendants and respondent No.1 is the plaintiff, respondent No.2 is the defendant No.3.

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