ALLI HASSAN BHOVI Vs. KULSUMA HAJRATH BHOVI

JUDGEMENT

(1.) Though, this appeal is listed for admission, with consent of learned counsel for parties, it is taken up for final disposal.

(2.) Challenging judgment and decree dtd. 29/9/2010 passed by Fast Track Court, Jamakhandi (for short, "first appellate Court") in R.A.no.172/2009 and judgment and decree dtd. 7/10/2009 passed by Principal Civil Judge (Sr.Dn.), Jamkhandi (for short, "trial Court") in O.S.no.291/2001, this appeal is filed.

(3.) Appellant herein was original plaintiff, while respondents herein were defendants in original suit. For sake of convenience, parties to this appeal will hereinafter be referred to by their ranks in original suit.