SHRIKRISHNA VIJAYA SAW MILL Vs. SUBHASH AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) Aggrieved by the judgment and order dated 9.10.2013 passed by the High Court of Karnataka, Dharwad Bench, in Regular Second Appeal No. 5694 of 2010 whereby the High Court affirming the finding of fact recorded by the first appellate court set aside the judgment and decree dated 10.08.2005 in Original Suit No. 219/1998 passed by the Additional Civil Judge (Jr. Division), Nipani, the plaintiff-appellant through its partners is before this Court, challenging the same on various legal grounds.