MUTHURAJU NANJAIAHAND Vs. SHIVALINGASWAMY

JUDGEMENT

(1.) This appeal is filed by the appellants/defendant Nos.1 to 4 under Sec. 100 of CPC for setting aside the judgment and decree passed by the Senior Civil Judge and CJM, at Chamarajanagara (herein after referred as first appellate court) in R.A.No.70/2013 for having dismissed the appeal and also to dismiss the suit filed by the respondent/plaintiff in O.S.No.167/2007 on the file of Addl. Civil Judge and JMFC, Chamarajanagar dtd. 27/9/2013.

(2.) The appellants are defendants Nos.1 to 4 and the respondent was the plaintiff before the trial court . The ranks of the parties before the trial court is retained for the sake of convenience.

(3.) Heard the arguments of learned counsel for the parties.