M.YASHODAMMA Vs. N.M.ANANDA

JUDGEMENT

(1.) RSA No.1118 of 2015 is filed by Judgment Debtor No.4, (for short, 'JDR') challenging the judgment and decree dtd. 18/4/2015 passed in RA.No.36 of 2014 on the file of the I Additional District Judge, Kodagu, at Madikeri, dismissing the appeal and confirming the order dtd. 29/11/2014 passed in Ex.No.63 of 2007 on the file of the Senior Civil Judge at Madikeri, dismissing IA No.IX filed by the objectors.

(2.) RSA No. 1136 of 2015 is filed by Objectors, challenging the judgment and decree dtd. 18/4/2015 passed in RA.No.36 of 2014 on the file of the I Additional District Judge, Kodagu, at Madikeri, dismissing the appeal and confirming the order dtd. 29/11/2014 passed in Ex.No.63 of 2007 on the file of the Senior Civil Judge at Madikeri, dismissing IA No.IX filed by the objectors.

(3.) RSA No.1499 of 2015 is filed by Decree Holder/Assignee, challenging the judgment and decree dtd. 18/4/2015 passed in RA.No.36 of 2014 on the file of the I Additional District Judge, Kodagu, at Madikeri, dismissing the appeal and confirming the order dtd. 29/11/2014 passed in Ex.No.63 of 2007 on the file of the Senior Civil Judge at Madikeri, dismissing IA No.IX filed by the objectors.