BHEEMAPPA Vs. SHEELA

JUDGEMENT

(1.) The appellant/defendant has filed this appeal under Sec. 96 of Code of Civil Procedure, 1908 (hereinafter referred to as 'C.P.C.', for short) challenging the judgment and decree passed by the Addl. Senior Civil Judge and J.M.F.C., Mudhol, in O.S.No.112/2015, dtd. 11/9/2017 whereby learned Senior Civil Judge has decreed the suit filed by the plaintiff by awarding 1/2 share to the plaintiff in the suit schedule property.

(2.) For the sake of convenience, the parties herein are referred to with their original ranks occupied by them before the trial Court.

(3.) Brief factual matrix leading to the case is as under: