SMT.BHARATHI Vs. SMT.JANAKAMMA

JUDGEMENT

(1.) This appeal by the defendants 1 to 3 is directed against the impugned judgment and decree dtd. 28/6/2025 passed in O.S. No. 3506/2015 by the XV Additional City Civil and Sessions Judge, Bangalore, whereby the said suit filed by respondents No.1 and 2 - plaintiffs against the appellants - defendants No.1 to 3 and respondent No.3 - defendant No.5 and deceased Lakshmamma defendant No.4 was decreed by the trial Court in favour of the respondent - plaintiff against the appellants - defendants.

(2.) Heard learned counsel for the appellants and learned counsel for the respondents and perused the material on record. Though the matter is posted for admission, since Trial Court Records are received and with the consent of both sides, the matter is taken up for final disposal.

(3.) The respondent No.3 - defendant No.5 having been placed ex-parte before the trial Court, at the risk of the appellant, notice to respondent No.3 has already been dispensed with vide order dtd. 16/10/2025 passed by this Court.