GAYATHRIDEVI A P Vs. MADAIAH

JUDGEMENT

(1.) The appellant-plaintiff is questioning the legality and correctness of the judgment and decree passed by the Principal Civil Judge (Sr.Dn.), Ramanagara in O.S.No.215/2005 dated 17.1.2009 wherein the suit filed by the plaintiff has been dismissed.

(2.) Heard Mr.Paras Jain, learned counsel for the appellant and Sri.Shankara Rangappa, Sri.Subramanya, and Sri.N.Subba Shastry, learned counsel for the respondents.

(3.) The facts leading to the case are as hereunder:-