SUNITA Vs. SANJAY

JUDGEMENT

(1.) Challenging order dtd. 24/8/2022 passed by II Additional Senior Civil Judge and C.J.M., Belagavi in R.A.no.21/2016, this appeal is filed.

(2.) Brief facts as are necessary for disposal of this appeal are that, O.S.no.190/2010 was filed by respondent-plaintiff seeking for relief of possession of suit property from appellant-defendant. Trial Court dismissed suit by judgment and decree dtd. 2/1/2016.

(3.) Aggrieved thereby, plaintiff filed R.A.no.21/2016, which came to be allowed by judgment and decree dtd. 3/4/2018. Against same, defendant filed R.S.A.no.100335/2018 before this Court.