RENAVVA Vs. SHA BHRA VEERABHADRA SHIVAYOGI

JUDGEMENT

(1.) This is an appeal filed by the defendant challenging the judgment and decree passed in O.S.No.26/1998 on the file of the learned Civil Judge and J.M.F.C., Ramdurg dtd. 18/12/2010 and confirmed by the learned Senior Civil Judge, Ramdurg in R.A.No.6/2011 dtd. 17/12/2011.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Trial Court.

(3.) The brief factual matrix leading to the case are as under: