P. V. KANTAIAH Vs. CHIEF OFFICER

JUDGEMENT

(1.) This appeal is filed praying to set-aside the judgment and decree dtd. 25/3/2014 passed by the Additional Senior Civil Judge and J.M.F.C, Madhugiri in R.A.No.74/2012 and the judgment and decree dtd. 26/6/2012 passed by the Civil Judge and J.M.F.C, Koratagere in O.S.No.177/2007.

(2.) The appellant is the plaintiff and the respondents are defendant Nos.1 and 2.

(3.) The parties will be referred to as per their rankings in the Trial Court.