B.S.SRIDHAR Vs. A.K.KRISHNA

JUDGEMENT

(1.) The appellant aggrieved by the judgment and decree dtd. 24/1/2006, passed in O.S.No.124/1997 by the Civil Judge (Sr.Dn.), Hunsur, has filed this appeal.

(2.) The appellant is the plaintiff and respondents are the defendants before the Trial Court. Parties are referred to as per their ranking before the Trial Court.

(3.) Brief facts leading rise to filing of this appeal are as under: