NISAR AHMED SHA Vs. LAKSHMAIAH

JUDGEMENT

(1.) Though the matter is posted for orders, with the consent of learned counsel for the parties, the matter is taken up for final hearing.

(2.) Aggrieved by the judgment and decree dtd. 7/12/2018 passed by the Court of XXVI Additional City Civil and Sessions Judge, Bengaluru, in O.S.No.25213/2008, the defendant therein has filed this appeal.

(3.) For the sake of convenience, the parties are referred to herein as per their status before the trial court.