BASAVANNI SATYAPPA KORAV Vs. BALAPPA KALLAPPA JADHAV

JUDGEMENT

(1.) The present appeal has been preferred by the appellants/plaintiffs assailing the judgment and decree passed by Senior Civil Judge, Hukkeri in RA No.61/2011 dated 27.02.2013 where under the judgment and decree passed by Civil Judge, Sankeshwar in OS No.91/2004 dated 28.09.2011 was confirmed.

(2.) I have heard the learned counsel for the parties.

(3.) Though this case is posted for admission, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.