LAWS(KAR)-2013-12-392

BASAVARAJAPPA Vs. SHIVALINGAMMA

Decided On December 10, 2013
BASAVARAJAPPA Appellant
V/S
SHIVALINGAMMA Respondents

JUDGEMENT

(1.) THE appellant has challenged the Judgment and Decree of declaration and injunction granted in favour of the respondent and dismissal of his appeal by the first appellate Court. The facts relevant for the purpose of this appeal are as under:

(2.) I have heard learned counsel for the parties.