GEETA Vs. PADMINI

JUDGEMENT

(1.) RFA No.100102/2016 had been filed by the appellants aggrieved by the judgment and decree dtd. 2/3/2016 passed by the I Addl. Senior Civil Judge, Hubballi in O.S.No.249/2010.

(2.) Smt. Jyoti B. Desai, learned counsel appearing for appellant No.1 in RFA No.100102/2016 submits that she does not have any grievance with the judgment passed since 1st appellant's interest are protected.

(3.) However, Sri. Suresh P. Hudedagaddi, learned counsel appearing for appellants No.3 to 5 (defendants No.8 to 10) and Sri. S. S. Niranjan learned counsel appearing for appellant No.2 (defendant No.7) would submit that;