RAGHAVENDRA Vs. HONNAMMA

JUDGEMENT

(1.) This Regular First Appeal is filed by the appellants, challenging the judgment and preliminary decree dtd. 16/9/2017 passed in O.S. No.82/2013 by the learned II Additional Senior Civil Judge, Ranebennur.

(2.) For convenience, the parties are referred to, based on their rankings before the trial Court. The appellants were defendant Nos.9, 12 and 13, respondent Nos.1 to 5 were the plaintiffs, and respondent Nos.6 to 21 were the other defendants.

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