MARIMADAMMA Vs. SOMASHEKARA KARISHETTY

JUDGEMENT

(1.) RSA.No.471/2013 is filed by the appellant challenging the judgment and decree dtd. 29/11/2012, passed in R.A.No.41/2006 by the learned Senior Civil Judge and JMFC, Malavalli and the judgment and decree dtd. 10/12/2003, passed in O.S.No.132/1992 by the learned Civil Judge (Jr. Dn.), Malavalli.

(2.) RSA.No.494/2013 is filed by the appellant, challenging the judgment and decree dtd. 29/11/2012, passed in R.A.No.79/2006 by the learned by the learned Senior Civil Judge and JMFC, Malavalli, and the judgment and decree dtd. 18/2/2006, passed in O.S.No.103/1999 by the learned Civil Judge (Jr. Dn.), Malavalli.

(3.) For convenience, the parties are referred to, based on their rankings before the trial Court. In RSA.No.471/2013, the appellant was defendant No.2, respondent No.1 was plaintiff No.1 and respondent No.2 was defendant No.3. In RSA.No.494/2013, the appellant was the plaintiff, and the respondents No.1 and 2 were the defendants. Respondent No.3 in RSA.No.494/2013 is the appellant in RSA.No.471/2013.