SHANTHAMMA Vs. GURUPADAPPA

JUDGEMENT

(1.) This Regular second appeal is filed by the appellants challenging the judgment and decree dtd. 15/4/2013, passed in R.A.No.8/2010 by the learned Fast Track Court, Sagar, and the judgment and decree dtd. 28/10/2009 passed in O.S.No.106/2000 by the learned Additional Civil Judge (Sr.Dn.) and JMFC, Sagar.

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

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