LAWS(KAR)-2021-9-251

SHAKEERUDDIN Vs. EKNATH PATIL

Decided On September 27, 2021
Shakeeruddin Appellant
V/S
Eknath Patil Respondents

JUDGEMENT

(1.) This appeal is filed by the defendant challenging the judgment and decree dated 09.12.2016, passed in R.A.No.7/2014, confirming the judgment and decree dated 30.11.2013, passed in O.S.No.206/2009.

(2.) For the sake of convenience, parties are referred to as per their ranking before the Trial Court. Appellant is the defendant and respondent is the plaintiff before the Trial Court.

(3.) Facts giving rise to the filing of the appeal briefly stated are as under: