MUNISHAMAPPA Vs. SRI. V.N.NAGARAJU

JUDGEMENT

(1.) This regular second appeal is directed against the judgment and decree passed in R.A.No.42/2003 dated 05.09.2006, wherein, the learned Appellate Judge dismissed the appeal and confirmed the judgment and decree passed in O.S.No.190/1999 under which the suit of the plaintiff was decreed and the operative portion of the judgment passed in regular appeal reads as follows:

(2.) Being aggrieved by the said judgment and decree passed in R.A.No.42/2003, the appellant -Munishamappa has preferred this Regular Second Appeal under Section 100 of Code of Civil Procedure before this Court.

(3.) In order to avoid confusion and overlapping the parties are referred in accordance with their ranks as held before the trial Court.