S M MANJAPPA S/O ANANDAPPA Vs. SURESH BASAVARAJ BANDAMMANAVAR; CHANDRASHEKARAPPA S/O CHANNAVEERAPPA MUNDASAD AND ORS

JUDGEMENT

(1.) Though this matter is l isted for admission, as the appeal is of the year 2007, it is taken up for f inal disposal with consent of the learned counsel appearing for the parties.

(2.) This is f irst defendant's appeal directed against the judgment and decree passed in R.A.No.26/2005 by the Civi l Judge (Sr.Dn.) , Ranebennur, reversing the judgment and decree dated 11.01.2005 passed in O.S.No.134/1998 by the Civi l Judge (Jr.Dn. ), Ranebennur, who had dismissed the suit of the plaintiff.

(3.) For the sake of convenience, the parties in this appeal would be referred to by their rankings as they are arrayed in the suit before the Trial Court.