CHANABASAPPA Vs. LEELABAI

JUDGEMENT

(1.) Though RSA No.200095/2014 and RSA-CROB No.200001/2015 are listed for admission, with the consent of the learned counsels appearing on both sides, they are taken- up for final disposal.

(2.) The said RSA is filed under Sec. 100 and the RSA-CROB is filed under Order 41 Rule 22 of the Civil Procedure Code, 1908 ('CPC' for short) challenging the judgment and decree dtd. 27/8/2009 passed by the Principal Civil Judge (Jr. Dn.), Bidar, in O.S.No.442/1989 and confirmed by the Additional Senior Civil Judge and CJM at Bidar vide judgment and decree dtd. 20/12/2013 in RA No.51/2009.

(3.) For the sake of convenience, parties are referred with the ranks occupied by them before the trial Court