DEVIKARANI Vs. VENKATESHA SASTRY

JUDGEMENT

(1.) these appeals arise out of the judgment and decree passed in original suit no. 6604 of 1980 on the file of viii additional city civil judge, Bangalore city. They are clubbed and heard together and are disposed of by this common judgment.

(2.) regular first appeal No. 143 of 1983 is filed by the defendant in original suit No. 6604 of 1980 against the judgment and decree allowing the suit.

(3.) regular first appeal no. 169 of 1983 is filed by the plaintiff against the judgment and decree in original suit no. 6604 of 1980 confining to those points wherein her prayers for grant of certain reliefs are disallowed. The parties are hereafter referred to by their original ranks in the trial court.