H K PUTTATHAYAMMA Vs. K BHARATHI

JUDGEMENT

(1.) THE appellant, who was plaintiff in O. S. No. 12 of 1987 on the file of court of Munsiff at Holenarasipura, has come up before this Court in second appeal, challenging the judgment and decree passed in that suit and also in R. A. No. 112 of 1996 on the file of the Court of Civil Judge (Senior Division) at Holenarasipura, by which the judgment and decree passed by the Trial Court came to be affirmed.

(2.) FOR the sake of convenience, parties will be referred here after as plaintiff and defendant i. e. , as shown in the impugned judgment and decree of the Trial Court.

(3.) THE brief facts, which give rise to the present appeal, are: