MURALIDHAR Vs. CHANDRASHEKHAR

JUDGEMENT

(1.) Though this appeal is listed for consideration of I.A. for extension of stay, with consent of learned counsel for parties, it is taken up for final disposal.

(2.) Sri. Vishwanath Bichagatti, learned counsel for appellant submitted that this appeal was filed challenging judgment and decree dtd. 30/8/2011 passed by Principal Senior Civil Judge, Hubli in R.A.no.89/2010 and judgment and decree dtd. 5/7/2010 passed by I Additional Civil Judge, Hubli in O.S.no.205/2008.

(3.) It was submitted that appeal was admitted on 17/7/2014 to consider following substantial question of law: