D.JAYARAMAIAH Vs. DURGADEVI

JUDGEMENT

(1.) Regular Second Appeal Nos.1170 of 2019 and 1318 of 2019 are arising out of judgment and decree dated 24 th April, 2019 passed in Regular Appeal No.15055 of 2018 on the file of the V Additional District and Sessions Judge, Devanahalli, Bengaluru Rural District (for short, hereinafter referred to as 'First Appellate Court'), dismissing the appeal and confirming the judgment and decree dtd. 12/10/2018 passed in Original Suit No.40 of 2006 (Old OS.No.358/1997) on the file of the Senior Civil Judge and JMFC., Devanahalli (for short, hereinafter referred to as 'Trial Court'), wherein the suit filed by the plaintiff came to be decreed in-part.

(2.) Regular Second Appeal Nos.1319 of 2019 and 1399 of 2019 are arising out of judgment and decree dated 24 th April, 2019 passed in Regular Appeal No.15054 of 2018 on the file of the V Additional District and Sessions Judge, Devanahalli, Bengaluru Rural District (for short, hereinafter referred to as 'First Appellate Court'), dismissing the appeal and confirming the judgment and decree dtd. 12/10/2018 passed in Original Suit No.41 of 2006 (Old No.OS No.449/1997) on the file of the Senior Civil Judge and JMFC., Devanahalli (for short, hereinafter referred to as 'Trial Court'), wherein the suit filed by the plaintiff came to be decreed in-part.

(3.) For the sake of convenience, the parties in this appeal shall be referred to in terms of their status and ranking before the Trial Court.