GANGANA GOUDA Vs. SHIVANA GOUDA

JUDGEMENT

(1.) Though the appeal is listed for admission, with the consent of learned Counsel on both sides, it is heard finally.

(2.) The plaintiffs in O.S.No.105/2006 have preferred this appeal, assailing judgment and decree passed in R.A.No.36/12 dated 01.08.15, passed by the II Addl. Senior Civil Judge, Ballari, confirming judgment and decree of the trial court in O.S.105/2006 dated 18.4.2012 and thereby dismissing the suit filed by plaintiffs.

(3.) For the sake of convenience, the parties herein shall be referred to, in terms of their status before the trial court.