(1.) RFA No.100309/2017 is filed assailing the judgment and decree passed in O.S.No.83/2015 dated 30.11.2016, by the I Addl. Senior Civil Judge, Gokak.
(2.) RFA No.100234/2018 is filed challenging the final decree dated 23.3.2018, passed in FDP No.9/2017.
(3.) At the stage of admission itself , by consent of both the sides, we have heard the learned counsel appearing for both the parties.