V SAYEESH Vs. V B DHARMAJAH GOWDA

JUDGEMENT

(1.) SINCE both the above appeals are directed against the same judgment and decrees dated 14-11-2003 passed in O S Nos 177 of 1997 and 165 of 1998 on the file of the Civil Judge (Senior Division), Chickmagalur, both the appeals were clubbed, heard together and they are being disposed of by this common judgment

(2.) THE appellant in R F A No 253 of 2004 is defendant 2 in O S No 165 of 1998, whereas, the appellant in RF A No 254 of 2004 is the plaintiff in O S No 177 of 1997 The ranks of the parties have been referred to in this judgment with reference to the ranks assigned to them in the suit

(3.) IN R F A No 253 of 2004, respondent 1 is the plaintiff, respondent 2 is defendant 1 in O S No 165 of 1998 In R. F A No 254 of 2004, the 1st respondent is defendant 1, 2nd respondent is defendant 2 in O S No 177 of 1997 In both the suits, the relief of declaration and injunction was sought The plaintiff in O S No 177 of 1997 is defendant 2 in O S no 165 of 1998 and defendant 2 in O S No 177 of 1997 is defendant 1 in O S No 165 of 1998 Defendant 1 in O S No 177 of 1997 is the plaintiff in O S No 165 of 1998