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Mallappa Ramappa Naik R/O Kemmankol Appellant

V/S

Belgaum Respondents

Referred Judgements :-

H.K.N. SWAMI VS. IRSHAD BASITH [REFERRED TO]
JAGANNATH VS. ARULAPPA [REFERRED TO]
SWARAN LATA GHOSH VS. H K BANERJEE [REFERRED TO]
BALRAJ TANEJA VS. SUNIL MADAN [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
K V RAMI REDDI VS. PREMA [REFERRED TO]
STATE BANK OF INDIA VS. EMMSONS INTERNATIONAL LTD [REFERRED TO]
KURIAN CHACKO VS. VARKEY OUSEPH [REFERRED TO]
LAKSHMAMMA VS. KAMALAMMA [REFERRED TO]
VINOD KUMAR VS. GANGADHAR [REFERRED TO]
SHASIDHAR VS. ASHWINI UMA MATHAD [REFERRED TO]
LALITESHWAR PRASAD SINGH & ORS. VS. S.P. SRIVASTAVA (D) THR. LRS. [REFERRED TO]

JUDGEMENT

(1.) This second appeal is filed by the appellants, who are defendants 1 to 3 before the Trial Court, questioning the judgment passed in O.S.No.187/1985 dated 30.08.2020 on the file of the Principal Civil Judge (Jr.Dn), Gokak (hereinafter referred to as the "Trial Court" for short), which was confirmed by the Additional Civil Judge (Sr.Dn), Gokak (hereinafter referred to as the "First Appellate Court" for short) in Regular Appeal No.71/2000 dated 30.07.2005.

(2.) Germane facts for disposal of this appeal are as under:

(3.) Those judgments are under challenge in this second appeal. This court admitted the appeals with following substantial question of law.

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MALLAPPA RAMAPPA NAIK R/O KEMMANKOL Vs. BELGAUM

Referred Judgements :-

JUDGEMENT

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