VASANTHAMMA, W/O RAJEGOWDA Vs. PARAMESHWARAIAH B N

JUDGEMENT

(1.) This appeal was connected with RSA No.1650/2009. The latter appeal has been admitted on a substantial question of law framed by this Court. This appeal is hence, heard separately for admission.

(2.) Defendant Nos.1 to 3 in O.S.No.223/2007 have preferred this appeal, assailing the Judgment and Decree passed in R.A.No.208/2012 by the III Addl. District Judge at Mysore, dated 11.09.2013, by which, the Judgment and Decree of the Senior Civil Judge and JMFC, K.R.Nagar dated 03.04.2012 passed in O.S.NO.223/2007 has been set aside by allowing the appeal in part and by granting alternative relief to the 1st respondent/plaintiff.

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