A M SANGAPPA @ SANGAPPA Vs. SANGONDEPPA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed against the judgment and decree dated 19.08.2006 passed in Regular First Appeal No. 238 of 2004.

(3.) Learned Counsel for the Appellant, after taking us through the impugned judgment, submitted that the same cannot be sustained since being a Regular First Appeal the High Court ought to have considered the evidence on record and findings recorded by the trial Judge. In other words, according to the counsel, the impugned judgment and order cannot be sustained in the absence of appreciation of evidence and acceptability of the findings recorded by the trial Court.