SARVAMANGALA Vs. JAGADHAMBA

JUDGEMENT

(1.) This regular second appeal is filed by the appellants challenging the judgment and decree dtd. 22/11/2023 passed in R.A.No.28/2018 by the learned Additional Senior Civil Judge and JMFC, Nelamangala, and the judgment and preliminary decree passed in O.S.No.6/2003 dtd. 3/8/2018 by the learned Additional Civil Judge and JMFC, Nelamangala.

(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: