K SEETHARAM Vs. B U PAPAMMA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) These appeals filed by the defendant are directed against the judgment passed by the Karnataka High Court on 19th March, 1999 in R.F.A. No. 96/1993 allowing the appeal and setting aside the judgment and decree of the trial Court and decreeing the suit filed by the respondent No. 1.