VENUGOPAL Vs. S.KRISHNA MURTHY

JUDGEMENT

(1.) Challenging impugned judgment and decree dtd. 21/11/2017 passed in R.A.No.193/2017 by Senior Civil Judge & JMFC., Gundlupet, by dismissing appeal, confirming judgment and decree dtd. 30/6/2017 passed in O.S.No.220/2007 by Addl. Civil Judge & JMFC. Gundlupet, appellant has preferred this second appeal.

(2.) Though this matter is listed for admission, with consent of learned counsel on both sides, it is taken up for final disposal.

(3.) Appellant herein was defendant in suit, while respondents no.1 to 4 herein are legal heirs i.e., wife and children of plaintiff in suit. For sake of convenience, parties shall hereinafter be referred to as per their ranks in original suit.