GANGAPPA Vs. ALOK AGARWAL

JUDGEMENT

(1.) This Regular Second Appeal is filed by the appellants challenging the judgment and decree dtd. 3/6/2017 passed in R.A. No.10165 of 2016 by the learned IV Additional District and Sessions Judge, Doddaballapura and the judgment and decree dtd. 16/11/2015 passed in O.S. No.265 of 2006 by the learned Principal Civil Judge and JMFC, Doddaballapur.

(2.) For convenience, the parties are referred to based on their rankings before the Trial Court. The appellants were the legal heirs of the deceased plaintiff and the respondents were the defendants.

(3.) Brief facts leading rise to the filing of this appeal as follows: