JAYALAXMI AND ORS. Vs. SHEELA AND ORS.

JUDGEMENT

(1.) PETITIONERS called in question the judgment passed in O.S. No. 170/2010 dated 21.01.2011 by the I Addl. Senior Civil Judge and C.J.M., Dharwad, on additional issue No. 1 wherein the trial Court has held that it has no jurisdiction and ordered to return the plaint to the petitioners. I would like to retain the rank of the parties as per their ranks before the trial Court in order to avoid confusion and repetition of facts.

(2.) I have heard arguments of the learned counsel for the petitioners and respondents and also carefully perused the records. Learned counsel for the petitioners also made available the evidence of the parties recorded by the trial Court and also the documents marked on the side of the respective parties. Brief factual matrix that emanates from the records are that:

(3.) WHAT order and decree?