OBALLAMMA W/O LATE MALLESHAPPA Vs. LINGANNA

JUDGEMENT

(1.) The appeal is directed against the judgment and decree dated 12.7.2006 passed in R.A.No.41/2003 by the learned Civil Judge (Sr.Dn), Challakere, allowing the appeal preferred by the plaintiffs by setting aside the judgment and decree of dismissal of original suit passed by the learned Civil Judge (Jr.Dvn.), Challakere, in O.S.No.219/1995 on 9.12.2002.

(2.) To avoid confusion and overlapping, the parties hereinafter are referred with their rankings as stood before the trial court.

(3.) The suit schedule properties are the land and properties which are three in number viz.,