HANUMAMMA Vs. M.T. RAMALINGAIAH AND ANOTHER

JUDGEMENT

(1.) THIS appeal is filed by the 2nd claimant challenging the legality and validity of the order dated 25.2.2000 passed by the II Additional District Judge in LACA 203 of 1989 in confirming the order dated 16.3.1987 passed by the I Additional Civil Judge and C.J.M., Mysore, urging various legal contentions.

(2.) THE parties are referred to as per their rank in the reference Court.

(3.) HEARD the learned Counsel appearing for the respective parties and perused the impugned order.