VASANT Vs. SURESH

JUDGEMENT

(1.) Defendant No.1 and 2 being aggrieved by the judgment and decree dated 30.01.2019 passed in R.A.No.139/2012 by the 1st Additional District Judge, Vijayapura who reversed the judgment and decree dated 16.07.2012 passed in O.S.No.100/2010 by the 1st Additional Senior Civil Judge at Vijayapura decreeing the suit of the plaintiffs have filed this appeal.

(2.) The parties are referred to with their ranks before the Trial Court.

(3.) The suit of the plaintiffs before the trial Court in brief is as follows: