R MUNISWAMY AND ORS Vs. M SHIVANNA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the first appellate court in A.S.No.168 of 1996 dated 27.08.1998 in confirming the judgment and decree passed by the trial court made in O.S.No.372 of 1986 dated 23.06.1995 in decreeing the suit.

(2.) The appellants were the defendants and the respondent was the plaintiff before the trial court. For convenience, the rank of parties before the trial court is maintained, infra.

(3.) The case of the plaintiff as stated in the plaint before the trial court would be as follows:-