K GURURAO Vs. M SUBBA RAO

JUDGEMENT

(1.) At the stage of admission, the respondent is notified. Accordingly, he has put in appearance through counsel. Records of the suit are also received.

(2.) As the appeal lies in a narrow compass, it is admitted. Paper books are alsofiled. Hence it is heard for final disposal.

(3.) This appeal by the plaintiff is preferred against the Judgment and decree dated 10-9-1990 passed by the learned XVII Additional City Civil Judge, Bangalore City CCH. No. 14, in O.S. No. 372 of 1981. The respondent is the defendant.