KASTURI Vs. KADAPPA

JUDGEMENT

(1.) The captioned miscellaneous second appeal is filed by the appellants/defendants questioning the judgment and decree dtd. 31/1/2013 passed by the Fast Track Court, Jamakhandi, in R.A. No. 25/2008 in remanding the matter to the trial Court for fresh consideration.

(2.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(3.) The facts leading to the case are as under: