SANJEEVAPPA Vs. KAMALAMMA

JUDGEMENT

(1.) Heard Sri M.B.Chandra Chooda, learned counsel for the appellants and Sri.Lakamapurmath Chidanandayya, learned counsel for the contesting respondents in RFA No.475/2006 and RFA No.476/2006.

(2.) The legal representatives of unsuccessful plaintiff are appellants in both these appeals. They are challenging the validity of the common judgment and decree dtd. 9/12/2005 passed in O.S.No.2006/1996 and O.S.No.6156/1997 on the file of the VIII Additional City Civil and Sessions Judge, Bengaluru (CCH-15).

(3.) The parties are referred to as plaintiff and defendant as per their original ranking before the Trial Court, for the sake of convenience.