ABHAY MANOHAR SAPRE, J. - (1.) Leave granted.
(2.) These appeals are filed against the final judgment and order dated 16.12.2014 passed by the High Court of Karnataka at Bengaluru in Regular First Appeal No. 2096 of 2012 C/W RFA. CROB. No. 27 of 2013 whereby the High Court dismissed the Regular First Appeal filed by the appellants herein and allowed the CROB. No.27 of 2013 and the application filed under Order 41, Rule 27 read with Section 151 of the Code of Civil Procedure, 1908 (hereinafter referred to as "the Code") filed by the Respondent and set aside the findings recorded by the Trial Court on Issue No.1 that the appellants (plaintiffs) are the absolute owners of the Schedule 'A' and "B' property.
(3.) In order to appreciate the issue involved in the appeals, few relevant facts need to be mentioned infra.;