SHATAWWA AND ORS. Vs. PARWATEVVA AND ORS.

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel for parties, the appeal is taken up for final disposal.

(2.) The defendants in O.S. No. 146/2009 have preferred this second appeal, assailing judgment and decree passed in R.A. No. 47/2013 dated 17/10/2014 by Senior Civil Judge & JMFC at Hungund, confirming judgment and decree of the Addl. Civil Judge and JMFC, Hungund, dated 13/9/2013 in O.S. No. 146/2009.

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