H K RAMA RAO Vs. K SRINIVASA

JUDGEMENT

(1.) The common judgment in the suits O.S.No.12/1992, O.S.No.91,92,94, 95 & 97/1993 passed by Addl. Civil Judge, (Sr. Dvn., ), Mysore on 18.11.2000 gave rise to five appeals viz.,RFA.No.187/2001,RFA.No.208/2001, RFA.No.209/2001, RFA.No.210/2001 and RFA.No.211/2001. Of these five appeals, RFA.No.210/2001 and RFA.No.211/2001 were dismissed on 5.1.2015 and only three appeals have now remained for consideration.

(2.) Since there are totally six suits in respect of the same property, it is better to narrate the facts with reference to the names of the parties instead of referring to them with respect to the rank of each of them in the suits.

(3.) Rfa.No.187/2001 arises from the suit O.S.No.12/1992. The appellants were H.K.Rama Rao, Ramboyi and P.Thimmaboyi. Subsequently, Lakshmamma and L.T.Ravikumar got impleaded as appellants 4 and 5. RFA.No.208/2001 is filed by H.K.Rama Rao and thereafter Smt. Lakshmamma and L.T.Ravikumar were added as appellants 2 and 3 respectively. RFA.No.209/2001 was also filed by H.K.Rama Rao and then Smt. Lakshmamma and L.T.Ravikumar became parties as appellants 2 and 3 respectively.