T.V.RAMAKRISHNA REDDY Vs. M.MALLAPPA

JUDGEMENT

(1.) Leave granted.

(2.) By the present appeal, the appellant-­plaintiff challenges the judgment and order passed by the learned single judge of the High Court of Karnataka at Bengaluru dated 19.3.2020 in R.F.A. No. 123 of 2012 thereby allowing the appeal filed by the respondent No.1 - M. Mallappa (defendant No.2) herein.

(3.) The facts, in brief, giving rise to the present appeal are as under: