SHAKUNTALA Vs. YALLAWWA

JUDGEMENT

(1.) This appeal by defendants No.5, 6 and 7 in O.S.No.3/2005 before the II Additional Senior Civil Judge, Dharwad, is directed against the judgment and decree dated 19.9.2016 passed in R.A.No.80/2016 on the file of Principal District and Sessions Judge, Dharwad, partly allowing the appeal against the judgment and decree dated 25.1.2016 passed by the Trial Court dismissing the suit.

(2.) Heard Shri M.G. Naganuri, learned Advocate for appellants. Respondents No.1, 2, 4, 6, 7 & 8 though served have remained unrepresented. Notice to respondent No.3 has been held sufficient. By order dated 03.07.2018, respondent No.6 has been treated as legal representative of deceased respondent No.5.

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