MEHRUN BI Vs. ATHARULLA

JUDGEMENT

(1.) This appeal is preferred by the plaintiffs challenging the judgment and decree dtd. 24/1/2014 in O.S.No.2790/2003 on the file of the XLIII Addl. City Civil and Sessions Judge Bengaluru, decreeing the suit of the plaintiffs in part.

(2.) For the sake of convenience, parties are referred as per their status before the Trial Court.

(3.) The plaintiffs had filed suit in O.S.No.108/1996 before the Court of Munsiff and JMFC at Anekal and thereafter, the said suit was withdrawn and made over to City Civil Court, Bengaluru and accordingly, re-numbered as O.S.No.2790/2003.