SAHEB REDDY Vs. SHARANAPPA

JUDGEMENT

(1.) This regular second appeal by first defendant was admitted for consideration of following substantial question of law :-

(2.) I have heard Sri. S.S. Kumman, learned counsel for appellant/first defendant and Sri. Deepak V.Barad, learned counsel for first respondent/plaintiff.

(3.) The admitted facts and findings recorded by the courts below which are necessary to answer substantial question of law as afore-stated are as follows :-