VENKATESHA Vs. K.M. VENKATAMUNIYAPPA

JUDGEMENT

(1.) Leave granted.

(2.) This civil appeal registers a challenge to the judgment and final order dtd. 6/7/2023 [impugned judgment] passed by the High Court of Karnataka at Bengaluru [ High Court] in RSA No. 397 of 2014, dismissing the appeal of the appellants under Sec. 100 of Code of Civil Procedure, 1908 [CPC]. The decree of the first appellate court, which had reversed the decree of dismissal of a suit by the trial court, thereby stood affirmed.

(3.) The facts giving rise to the present lis are delineated below: