STATE OF KARNATAKA Vs. KRISHNAPPA

JUDGEMENT

(1.) These two appeals by the defendant Nos. 1 and 2/appellants herein are directed against the judgment and decree dated 25.4.2009 passed in R.A.Nos. 331/2008 and 330/2008 by the learned I Additional Civil Judge (Sr.Dn), & CJM Kolar, wherein the judgment and decree dated 10.11.2008 passed in O.S.No.202/2005 and O.S.No.204/2005 by the learned I Additional Civil Judge (Jr.Dn) & JMFC, Kolar, came to be set aside and the suits were decreed in favour of the plaintiffs.

(2.) The tabular representation of the proceedings are as under:

(3.) This Court has formulated the following substantial questions of law in both the appeals: