SHATTAWWA YALLAPPA KOLKAR Vs. PUNDALIK RAMANNA SONULKAR

JUDGEMENT

(1.) The present appeal is preferred by defendant Nos.1 to 4 being aggrieved by judgment and decree dated 01.09.2012 passed by Senior Civil Judge, Khanapur, in R.A.No.11/2009 whereunder the judgment and decree passed in O.S.No.15/2007 by the Prl. Civil Judge, Jr.Dn., and JMFC, Khanapur, dated 24.03.2008 has been confirmed by dismissing the appeal.

(2.) Though this case is posed for admission, with the consent of learned counsel appearing for the parties, the same is taken up for final hearing.

(3.) I have heard the learned counsel Smt. Girija S. Hiremath and the learned counsel Smt.R.M.Hiremath, learned counsel for caveator/respondents 1 and 2.