ARVIND AND ORS. Vs. TANGEWWA AND ORS.

JUDGEMENT

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

(2.) The legal representatives of deceased Ramalingappa who was second respondent in F.D.P. No. 8/1987, i.e., respondent Nos. 2(A) and 2(B) have preferred this appeal, assailing judgment and decree dated 19.03.2015 passed in R.A. No. 40/2013 by the Fast Track Court & Addl. District Court, Gokak. By that judgment and decree the appeal filed by the appellants herein was dismissed and the modified preliminary decree dated 08.01.2013 passed by the 1st Addl. Senior Civil Judge, Gokak, I/C of Prl. Sr. Civil Judge, Gokak in F.D.P. No. 8/1987 was confirmed.

(3.) For the sake of convenience, parties shall be referred to, in terms of their status in the final decree proceedings.