K. SUMATHI Vs. M.B. KAMBANNA

JUDGEMENT

(1.) Captioned appeal is filed by the unsuccessful plaintiffs who are assailing the judgment and decree rendered in O.S.1487/2005 wherein the trial Court has dismissed the plaintiffs' suit.

(2.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(3.) The facts leading to the filing of the present case, in brief, are as follows: