GOWRAMMA Vs. SUBBANNA

JUDGEMENT

(1.) This appeal is preferred by the aggrieved plaintiffs against the judgment and decree dated 20.9.2002 passed in OS No.173/1991 by the II Addl. Civil Judge (Sr. Dn.) Bangalore Rural District, Bengaluru, in dismissing their suit.

(2.) The plaintiffs suit is for the following reliefs:

(3.) The brief factual matrix as per the pleadings of the parties are as follows: