B. SHANKARANARAYANA BHAT Vs. B.SUBRAMANYA BHAT

JUDGEMENT

(1.) This Second Appeal preferred by the appellant - defendant is directed against the impugned judgment and decree dated 28.02.2006 passed by the first appellate court in R.A.No.28/1995, whereby the appellate court partly allowed the appeal filed by the respondent-plaintiff.

(2.) For the purpose of convenience, the parties are referred to by their respective ranks before the trial court.

(3.) Brief facts leading to the case are as under:-