PUSHPA D/O LATE KAMALA Vs. GANGU POOJARTHI

JUDGEMENT

(1.) This appeal by plaintiffs is directed against concurrent findings recorded by the Courts below, by assailing the judgment and decree dated 04.11.2017 passed in R.A.No.54/2015 on the file of IV Additional District and Sessions Judge, Dakshina Kannada, Mangaluru, dismissing the appeal and thereby confirming the judgment and decree dated 16.07.2015 in O.S.No.84/2013, on the file of III Additional Senior Civil Judge, Mangaluru.

(2.) For the sake of convenience, parties shall be referred to as per their status before the Trial Court.

(3.) Heard Shri P.P.Hegde, learned advocate for the appellants.