KAREGOWDA Vs. C. DEVARAJ

JUDGEMENT

(1.) THESE appeals are between the same parties. Though each appeal arises out of a separate judgment, in independent suits, since the counsel for the parties contended that it would be necessary to address the appeals together to address the controversy, the appeals are heard and decided together.

(2.) THE appeal in RFA 391/2009 arises out of a suit in OS 4372/1999, on the file of the City Civil Court, Bangalore. The appeal is on behalf of the plaintiff, Karegowda, who died during the pendency of the suit, now represented by his legal representatives.

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