B RAMACHANDRA CHODARY Vs. FATIMA BEE

JUDGEMENT

(1.) Regular Second Appeal No.100426/2014 is preferred by defendants/appellants and R.S.A.Crob.No.100012/2014 is filed by the plaintiffs/Cross Objectors being aggrieved by the judgment and decree passed by I Addl. Senior Civil Judge, Ballari, in R.A.No.41/2012 dated 01.04.2014 whereunder the judgment and decree passed by the learned Civil Judge and JMFC, Siruguppa in O.S.No.28/2008 dated 13.04.2012 is confirmed. It is prayed by the cross objectors that the Court below though decreed the suit, has not granted the possession of the suit schedule properties.

(2.) I have heard Sri V.M.Sheelvant, learned counsel appearing for the appellants/defendants and the Sri B.Chidananda, learned counsel appearing for the respondent/plaintiffs.

(3.) Though these two cases are posted for admission, with the consent of learned counsel appearing for the parties, the same is taken up for final disposal.