LAWS(KAR)-2022-6-459

SIDDAPPA Vs. SHOBHA

Decided On June 07, 2022
SIDDAPPA Appellant
V/S
SHOBHA Respondents

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the judgment and decree passed against him, defendant No.1 in O.S.No.344/2021 on the file of the I Addl. Senior Civil Judge, Gokak, has preferred this appeal.

(3.) Respondents 1 and 2 were the plaintiffs. The appellant was the 1st defendant and respondents 3 to 7 were defendants 2 to 6 in the said suit. For the purpose of convenience, parties will be referred to henceforth according to their ranks before the trial Court.