PLEADINGS D CUNHA Vs. MANAKKE HENGAUE

JUDGEMENT

(1.) The defendant is the appellant in the present second appeal. Plaintiff filed O. S. No. 518/64 in the court of the Additional Munsiff. Manga-lore S. K. The learned trial Judge by his judgment dated 31-8-1967 decreed the plaintiff's suit.

(2.) The correctness of this decision was challenged before the court of the Civil Judge at Mangalore in R. A No. 17/1967. The learned appellate judge who heard the appeal, by his judgment dated 20-3-1969 has allowed the appeal, set aside the decision of the trial Court and dismissed the plaintiff's suit.

(3.) It is the correctness of this judgment and decree of the learned appellate judge that is challenged in this second appeal.