DADAGOUDA BALAGOUDA PATIL Vs. KUSUMA

JUDGEMENT

(1.) Though this appeal is listed to consider the application seeking early hearing of the appeal, with the consent of learned counsel on both sides, it is heard finally.

(2.) This appeal assails the correctness of the judgment and decree dated 21.06.2014 passed in O.S. No. 80 of 2012 by the Court of Senior Civil Judge and JMFC , Raibag. The appeal is pre ferred by defendants 1, 4 and 5 in the said suit.

(3.) For the sake of convenience , the parties would be referred to in terms of their status before the trial Court.