DADAGOUDA BALAGOUDA PATIL Vs. KUSUMA

JUDGEMENT

(1.) Though this appeal is l isted to consider the appl ication seeking early hearing of the appeal, with the consent of learned counsel on both sides, it is heard f inal ly.

(2.) This appeal assai ls the correctness of the judgment and decree dated 21.06.2014 passed in O.S. No.80 of 2012 by the Court of Senior Civi l Judge and JMFC, Raibag. The appeal is preferred 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.