MALLIKARJUNAIAH Vs. NANJAIAH

JUDGEMENT

(1.) This appeal is directed against the final judgment and order dated 14.11.2007 passed by the High Court of Karnataka at Bangalore in RSA No. 23 of 2005 whereby the High Court partly allowed the appeal filed by the appellant herein.

(2.) A few facts need mention hereinbelow for the disposal of this appeal.

(3.) The appellant is the plaintiff and the respondents are the defendants of the civil suit out of which this appeal arises.