LAWS(KAR)-2015-2-91

NARAYANASWAMY AND ORS. Vs. RATHNAMMA AND ORS.

Decided On February 12, 2015
Narayanaswamy And Ors. Appellant
V/S
Rathnamma And Ors. Respondents

JUDGEMENT

(1.) THE appeal coming on for hearing, the learned counsel for the appellants as well as the respondents are heard.

(2.) THE appellants are defendant Nos. 6 and 7 before the court below. Respondent Nos. 1 and 2 were the plaintiffs. Respondent No. 2 is no more and she is now represented by respondents 2(a) to 2(l). Respondent Nos. 3 to 6 were the other defendants. Respondent No. 4 is no more and she is now represented by respondents 4(a) to 4(c). Respondents No. 1 and 2 were the plaintiffs and the other respondents were defendants and sisters of the appellants.

(3.) ON the basis of the above pleadings, the court below had framed the following issues.