B.R.SHANKAR Vs. B.R.SRINIVASA RAO

JUDGEMENT

(1.) The appellants are aggrieved by the impugned judgment and decree dated 15.03.2017 passed by the learned single Judge of this Court in C.S.No.14 of 2009.

(2.) By the impugned judgment and decree, the learned single Judge has not only decreed the suit as prayed for by the respondents (plaintiffs) but has also dismissed the counter claim filed by the appellants (defendants). Thus, the present appeals.

(3.) For narration of relevant facts we are referring to the ranks of the respective parties in the above suit. To understand and appreciate the dispute we will briefly explain the relationship between the parties.