THIMMAMMA Vs. LAXMAMMA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants and learned counsel appearing for the respondents.

(2.) The parties are referred to as per their original rankings before the Trial Court to avoid confusion and for the convenience of the Court.

(3.) This appeal is filed by the plaintiffs challenging the judgment and decree of reversal made by the First Appellate Court praying this court to set aside the judgment and decree of the Principal District and Sessions Judge Mandya dtd. 27/6/2006 passed in R.A.No.237/2005.