BASAVARAJ Vs. SHASHIKALA

JUDGEMENT

(1.) The above second appeal is filed by the defendant seeking to set aside the judgment and decree dtd. 4/10/2016 passed in R.A.No.100/2012 by the Principal District Judge at Kalaburagi and also the judgment and decree dtd. 25/8/2012 passed in O.S.7/2010 passed by the Senior Civil Judge at Chincholi.

(2.) The parties are referred to as per the rank before the trial Court for the sake of convenience.

(3.) The plaintiffs filed suit in O.S.No.7/2010 seeking for the following reliefs;