KASTUREVVA Vs. BHIMAREDDI

JUDGEMENT

(1.) The plaintiffs being aggrieved by the Judgment and Decree dated 26.05.2011 passed in R.A.No.34 of 2010 by the Additional Senior Civil Judge, Gadag confirming the Judgment and Decree dated 09.07.2009 passed in O.S.No.9 of 2009 by the Principal Civil Judge (Jr.Dn) Gadag have filed this regular second appeal.

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

(3.) The brief facts of the case are as follows :