B V NAGESH Vs. H V SREENIVASA MURTHY

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned senior counsel for the appellants and respondent appearing in person.

(3.) The impugned judgment passed by the High Court arose out of regular first appeal filed under Section 96 CPC. It is the grievance of the appellants that the High Court, without adverting to all the factual details and various grounds raised, disposed of the appeal in a cryptic manner. In the light of the above assertion, we verified the impugned judgment of the High Court. The High Court, after narrating the pleadings of both parties, without framing points for determination and considering both facts and law set aside the judgment and decree of the trial Court and modified the same without proper discussion and assigning adequate reasons.