PANDURANGA PAI Vs. DEVARAYA @ VASUDEVA PAI AND ORS

JUDGEMENT

(1.) This appeal was heard at length on 18.01.2013 and the judgment was dictated recording the facts and contentions. But, at that stage, learned Counsel for both parties persuaded the Court to defer the disposal of the appeal on merits, by a week, so as to enable the parties to explore the possibility of any settlement. Accordingly, the matter was adjourned.

(2.) The efforts of the parties in trying to settle the dispute having failed, learned Counsel for both parties have been permitted to address their arguments further.

(3.) I have heard the learned Counsel for both parties in detail, today.