GUNDAPPA Vs. ANJANA

JUDGEMENT

(1.) The above appeal has been filed by defendant No.2 being aggrieved by the judgment and decree dtd. 20/3/2017 passed by the Principal Senior Civil Judge, Gokak, in O.S.No.426/2015.

(2.) The brief facts of the case are:

(3.) Sri. S. H. Mittalkod, learned counsel appearing for the appellant would submit that: