SHARADAMMA Vs. S SUDHANANDA REDDY

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of the learned counsel for the appellant-s and the respondents, heard arguments on merits for final disposal.

(2.) The appellants are the plaintiffs before the trial Court. MFA is filed by them challenging the rejection of I.As.1 and 2 under Order XXXIX Rules 1 and 2 CPC.

(3.) The parties herein are referred to as per their ranking before the Court below.