VEERUPAXI AND ORS. Vs. BASAGOUDA

JUDGEMENT

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

(2.) Appellants are the plaintiffs in O.S. No. 129/2003. They have filed the second appeal, assailing judgment and decree passed in R.A. No. 107/2005 by the Fast Track Court -1, Chikkodi, by which, the appeal preferred by the respondent -defendant has been allowed and judgment and decree passed in O.S. No. 129/2003 dated 03.12.2005 has been set aside and consequently suit has been dismissed.

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