M NANJUNDA REDDY Vs. MALATHI

JUDGEMENT

(1.) This second appeal is filed by the appellant challenging the judgment and decree dtd. 4/9/2014 passed by the III Addl. District and Sessions Judge, Bengaluru Rural District, sitting at Anekal, in R.A.No.20/2006 dismissing the appeal by confirming the judgment and decree dtd. 1/4/2003, passed by the Principal Civil Judge (Jn.Dn.) and JMFC, Anekal in O.S.No.192/1996.

(2.) Parties are referred to as per their ranking before the trial Court. The appellant is the plaintiff and respondents No.1 and 2 are defendants No.1 and 2.

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