NAGANNA Vs. SIDDARAMEGOWDA

JUDGEMENT

(1.) The present appeal arises from the judgment and order dtd. 13/3/2014 passed by the High Court of Karnataka at Bangalore in RSA No. 856 of 2011, wherein the High Court allowed the Regular Second Appeal and reversed the judgment and decree passed by the Civil Judge (Senior Division), J.M.F.C. and M.A.C.T in Regular Appeal No. 10 of 2009 on10/2/2011, which had affirmed the judgment and decree passed by the Civil Judge (Junior Division) and J.M.F.C. in OS No. 606 of 1999 on 12/4/2007.

(2.) For convenience and continuity, parties would be referred to with reference to their rank in the original suit.

(3.) The brief facts are as follows: