DULCIN CECELIA MATHIAS Vs. IRENE DSOUZA

JUDGEMENT

(1.) This Regular Second Appeal is filed by the appellants challenging the judgment and decree dtd. 22/9/2012 passed in R.A.No.71 of 2008 by the learned Senior Civil Judge and A.C.J.M., Karkala.

(2.) For convenience, the parties are referred to based on their rankings before the trial Court. The appellants were the plaintiffs, and the respondents were the defendants.

(3.) Brief facts, leading rise to the filing of this appeal are as follows: