SHIDDAPPA ADIVEPPA JADI Vs. RAMANNA

JUDGEMENT

(1.) THIS is defendant's Regular Second Appeal, question the correctness of the Judgment and decree passed by the first appellate Court in RA 30/85 dated 27-2-1989 in affirming the Judgment of the J. Addl. Judge, Gadag in OS 55/83 dated 23-3-1985 urging various legal contentions and raising the substantial question of law in the memorandum of Appeal.

(2.) THIS Court on 2-1-1990 at the time of admission of this appeal framed the following substantial questions of law for its consideration and answer the same :

(3.) AT an earlier point of time, this Appeal was allowed by this Court vide its Judgment and Decree dated 19-9-1997. The said Judgment and Decree was challenged by the plaintiff in Civil Appeal No. 2060/2000 before the Apex Court. The Apex Court by its order dated 10-3-2000 set aside the Judgment and Decree of this Court and remanded the matter to this Court for fresh disposal of the same expeditiously holding that this Court without taking into consideration the limits of its jurisdiction in second appeal has gone into the question of validity of the Judgment impugned therein.