H V R IYENGAR Vs. INDIRA BIPIN PATEL

JUDGEMENT

(1.) The legality and correctness of the judgment and decree dated 18.12.2003 passed in O.S. No. 6983/2000 by the XX Additional City Civil Judge, Bangalore, is called in question by the Appellant.

(2.) The Appellant was the Defendant and the Respondent was the Plaintiff in the suit.

(3.) The facts leading to this case are as hereunder: