TEJANNA AND ORS. Vs. BHIMASHANKAR AND ORS.

JUDGEMENT

(1.) THIS Regular Second Appeal is preferred by defendant Nos. 1 and 2 in O.S. No. 171/2011 being aggrieved by the judgment and decree passed by the Senior Civil Judge, Indi, in O.S. No. 171/2011 dated 31.1.2011 which was confirmed by the III -Additional District Judge, Bijapur, in R.A. No. 182/2011 dated 11.09.2014.

(2.) I have heard the arguments of the learned counsel for the appellants and the learned counsel appearing for the respondents. I have perused the judgment of the Trial Court as well as the First Appellate Court.

(3.) FOR the purpose of easy understanding and convenience, I would like to retain the ranks of the parties as per their rankings before the Trial Court.