SOMASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This second appeal is filed by the appellant challenging the judgment and decree dtd. 9/1/2013, passed in R.A.No.137/2007 by the Senior Civil Judge, Hunsur, confirming the judgment and decree dtd. 17/9/2007, passed in O.S.No.20/2003 by the Civil Judge (Jr.Dn.), Hunsur.

(2.) For the sake of convenience, parties are referred to as per their ranking before the trial Court. The appellant is the plaintiff and respondents are the defendants.

(3.) The brief facts leading rise to filing of this appeal are as under: