NAVEEN Vs. SHIVARATAN N.LATHORIA

JUDGEMENT

(1.) Aggrieved by the Judgment and Order dated 16.09.2015 passed in O.S.No.84/2014 by the III Addl. Senior Civil Judge, Kalburgi, dismissing the suit for recovery of money, the plaintiff is in appeal before this Court.

(2.) For the purpose of convenience, the parties are referred to in their original rank before the trial court.

(3.) Brief facts of the case are that: