S I MUNEER AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this appeal, the Plaintiff in O.S. No. 55/2000 on the file of the learned Civil Judge (Sr. Dn.,) Madikeri (hereinafter referred to as 'Trial Court', for short) has challenged legality and correctness of the judgment and Decree dated 02.02.2006 passed by the Trial Court dismissing the said suit.

(2.) State in brief, the case of the Plaintiff as averred in his plaint is as under:

(3.) Both the Defendant Nos. 1 and 2 contested the said of the Plaintiff by filing their written statements ending as under: