- (1.)THIS second appeal is filed by defendant 1 against the judgment and decree passed by the Civil Judge, Haveri in R. A. No. 62 of 1992 dated 15-1-1994 reversing the judgment and decree passed by the learned munsiff and JMFC, Hangal in O. S. No. 96 of 1983 dated 31-10-1992 in decreeing the suit of the plaintiffs for redemption of the suit property.
(2.)HEARD the learned Counsel for the appellant and the respondents.
(3.)FOR convenience sake, the appellant is referred to as defendant 1, respondent 1 as plaintiff 1, respondent 2 as defendant 2 and respondent 3 as plaintiff 3.