AKKAMMA Vs. JAYAMMA

JUDGEMENT

(1.) There is a delay of 455 days in filing this appeal, nevertheless I have heard learned counsel for the appellants on admission so as to ascertain as to whether any substantial question of law arises.

(2.) The defendants in O.S.No.610/2011 have preferred this second appeal assailing judgment and decree passed in R.A. No.28/2014 by the Addl. Senior Civil Judge at Hassan, dated 28/07/2015, by which the judgment and decree passed by the II Addl. Civil Judge and JMFC, Hassan in O.S.No.610/2011 has been confirmed.

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