NANARAO AND ORS. Vs. ANNEPPA

JUDGEMENT

(1.) The appellants are the aggrieved plaintiffs in O.S. No. 69/1985 on the file of Munsiff & J.M.F.C. Basavakalyan, which was dismissed on 30 -6 -1995 and affirmed by the first appellate Court in R.A. No. 25/1995.

(2.) For the purpose of convenience, I would like to refer the parties as per their ranks before the trial Court.

(3.) There are three plaintiffs, who filed the suit against the defendant stating that land bearing sy. No. 155/3 measuring 5 -acres 39 -guntas and Hissa No. 6 measuring 1 -acre, situated at Hanmanthvadi, Morkhandi village of Basavakalyan Taluk, originally belonged to the plaintiffs.