LAKKAMMA W/O RAMAIAH AND ORS Vs. RAJAMMA W/O HANUMANTHAIAH AND ORS

JUDGEMENT

(1.) R.F.A.No.859/2012 is against the judgment and decree in O.S.No.647/1999 dated 27th March 2012 on the file of the I Addl.City Civil & Sessions Judge, Bangalore City; R.F.A.No.835/2002 is against the judgment and decree in O.S.No.1120/1981 dated 14.2.2002 on the file of XXII Addl.City Civil & Sessions Judge, Bangalore;

(2.) In R.F.A.Nos.859/2012 and 684/2002, the appellants were the plaintiffs in the trial court. In R.F.A.No.676/2002, appellant is 6th defendant.

(3.) For the convenience, the parties are referred to as per their ranking in O.S.No.687/1981.