GANGANAGOUDA AND ORS. Vs. MANJUNATH AND ORS.

JUDGEMENT

(1.) These appeals are listed today in order to record a compromise between the parties. They arise out of O.S. No.95 of 2018 and the counter claim filed in the said suit disposed off on 18.12.2015 by the Court of Principal Senior Civil Judge and JMFC, Hubli.

(2.) RFA No.100012 of 2016 is filed by the plaintiffs in the suit being aggrieved by the dismissal of their suit while RFA No .100011 of 2016 is filed by the very same plaintiffs being aggrieved by decreeing the counter claim.

(3.) Brief stated facts are that the plaintiffs filed O.S. No .95 of 2008 seeking the relief of declaration that Smt. Savakka died intestate and consequently plaintiffs 1 to 4 succeeded to her share in the suit properties.