MAHBOOB SAB Vs. PEERSAB

JUDGEMENT

(1.) This second appeal is directed against the concurrent findings by the learned Principal Civil Judge (Jr.Dn), Sindhanur, in OS No.89/2008 dtd. 7/4/2010 and the learned Senior Civil Judge and JMFC, Lingasugur, in RA No.5/2010 dtd. 30/6/2011, whereby, the suit filed by the plaintiff came to be dismissed.

(2.) The parties would be referred to as per their ranks before the Trial Court for the sake of convenience.

(3.) Brief facts are as below: