K.S. JAYARAMAIAH Vs. B.L. SRIDHAR BHAT

JUDGEMENT

(1.) THE appellant, who is defendant in OS No. 55/2002, being aggrieved by the judgment and decree dated 31.08.2005 passed by the Civil Judge (Sr. Dn.) Doddaballapur, has filed this appeal.

(2.) THE brief facts of the case are as follows:

(3.) THE plaintiff in order to prove his case, examined himself as PW1, got examined two other witnesses as PW2 and PW3 and relied upon Exs.P1 to P8. On the other hand, the defendant examined himself as DW1, and also examined other witnesses as DW.1 to DW.5 and got marked the documents as Exs.D1 to D5.