M B ANNEGOWDA Vs. KALAMMA

JUDGEMENT

(1.) In this 1st defendant's second appeal the only question of law which falls for determination, is whether on the facts and circumstances of the case, Courts below were justified in awarding the future mesne profits from date of suit till date of delivery of possession to the respondent-plaintiff.

(2.) The parties to this appeal will be referred to by the rank and position assigned to them in the trial court.

(3.) The facts leading to this appeal may be brielfy stated as follows: