SHAKUNTALAMMA Vs. B.L.PADMAVATHI

JUDGEMENT

(1.) This regular second appeal is filed by the appellants challenging the judgment and decree dtd. 12/4/2010 passed by the learned IV Additional District Judge, Mysuru in R.A.No.262/2006 and the judgment and decree dtd. 16/6/1999 passed in O.S.No.1692/1989 by the learned IV Additional Civil Judge (Jr. Dn.), Mysuru.

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

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