B.S. GURUPADASWAMY Vs. KAMALAMMA

JUDGEMENT

(1.) Though the appeal is listed for admission, with the consent of learned counsel on both sides, it is heard finally.

(2.) This appeal is preferred by the appellants- defendants assailing the judgment and decree dated 23.09.2017, passed in O.S.No.18/2015 by the II Additional Senior Civil Judge and JMFC, Mandya (hereinafter referred to as 'Trial Court').

(3.) We have heard the arguments of learned counsel for the appellants/defendants and the respondents/plaintiffs.