HANUMANTHAPPA AND ORS. Vs. MANIK AND ORS.

JUDGEMENT

(1.) THE present appeal filed under Section 100 of CPC, is directed against the divergent judgment passed by the learned Judge of First Appellate Court in R.A. No. 5/2000, which was pending on the file of the Court of Additional District and Sessions Judge at Bidar.

(2.) THE appellants herein were the plaintiffs in O.S. No. 8/1994, before the Court of Civil Judge (Sn.Dn.) at Basavakalyan of Bidar district. The plaintiffs had filed a suit requesting the Court to grant the following reliefs:

(3.) THE suit was contested by defendant Nos. 4 and 6 by filing the written statement. Defendant Nos. 2, 3 and 5 also have filed the written statement but they have supported the case of the plaintiffs.