SIDRAMAPPA Vs. SHIVANAND KAMAGOND

JUDGEMENT

(1.) Heard the learned counsel for the appellant on admission.

(2.) This appeal arises out of the judgment dtd. 24/7/2020 passed by the Senior Civil Judge, Indi, in R.A.No.25/2016, wherein the appeal came to be dismissed by confirming judgment and decree passed in O.S.No.242/2010 by the Addl. Civil Judge, Indi, wherein the suit filed by the plaintiff for declaration, partition and separate possession and permanent injunction came to be dismissed.

(3.) For the purpose of convenience, the parties will be referred as per their respective ranks before the Trial Court in this judgment.