VEERABHADRAPPA Vs. GANGAMMA

JUDGEMENT

(1.) BOTH these Regular First Appeals arise out of the common judgment. The parties and the subject-matter involved in both the appeals are common. Common arguments have been advanced by both sides. Hence, common judgment.

(2.) WE have heard the arguments of both sides. In view of the grounds urged in the Memorandum of Appeals, the following points would arise for consideration :

(3.) THE parties, in the course of this judgment, are referred with respect to their ranking in the trial Court, for the purpose of convenience.