KAMALAMMA Vs. NERLAGUNDI NAGARAJA

JUDGEMENT

(1.) This Regular Second Appeal is filed by the appellants challenging the judgment and decree dtd. 13/8/2007, passed in R.A.No.5/2007, by the District Judge, Davanagere, confirming the judgment and decree dtd. 21/11/2006, passed in O.S.No.51/2005, by the Civil Judge (Sr.Dn.), Harihar.

(2.) For the sake of convenience, parties are referred to as per their ranking before the trial Court. The appellants are the defendant Nos.7 to 9 and the respondent No.1 is the plaintiff and respondent Nos.2 to 7 are defendant Nos.1 to 6 before the trial Court.

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