M ANJANAPPA Vs. M KRISHNAPPA

JUDGEMENT

(1.) These appeals are directed against the judgment and decree passed by the Fast Track Court-III, Bengaluru Rural District, Bengaluru in R.A.No.54/2003 on 30.03.2007, wherein the Appellate Judge has partly allowed the appeal by partly setting aside the decree passed by the learned Civil Judge (Sr.Dn.), Doddaballapur in O.S.No.31/2002 dated 07.10.2003. The Trial Judge in O.S.No.31/2002 decreed the suit against defendant Nos.3 and 4. The operative portion of the order reads as under:

(2.) In order to avoid confusion and overlapping, the parties are referred to in accordance with the status and rankings as held by them before the Trial Court.

(3.) Since both the appeals arise out of a common judgment, they are taken up together for common disposal.