NANJAMMA Vs. R T SUBBEGOWDA

JUDGEMENT

(1.) SETTLEMENT not reported. Hence, the Court proceeds to deliver the judgment.

(2.) THIS appeal is filed against the common judgment and decree dt. 7-6-2001 passed by the first Appellate Court in R. A. Nos. 104 to 106/95. The appeal is restricted only to R. A. No. 104/95.

(3.) THE appellant was the plaintiff and respondents were the defendants in the suit before the trial Court. For the sake of convenience, the parties are referred to as per their rank in the trial Court.