KEMPANNA Vs. SUSHEELAMMA

JUDGEMENT

(1.) This Regular second appeal is filed by the appellants challenging the judgment and decree dtd. 16/1/2017, passed in R.A.No.94/2013 by the II Additional Senior Civil Judge and JMFC, Tumakuru.

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

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