NAGASETTY Vs. RAMASETTY

JUDGEMENT

(1.) This Regular Second Appeal is filed by the appellants challenging the judgment and decree 26/10/2013, passed in R.A.No.1/2009 by the learned Additional Senior Civil Judge and JMFC, Hunsur.

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

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