MADIWALAPPA Vs. AKKAMAHADEVI

JUDGEMENT

(1.) Regular First Appeal No. 100258/2016 and RFA No.100259/16 are filed by defendant No.1 challenging the judgment and decree dtd. 13/4/2016 passed by the III Additional Senior Civil Judge, Hubballi, in O.S. No.134/2013 connected with O.S.No.335/2013.

(2.) For the sake of convenience, the parties herein shall be referred to in terms of their status before the trial Court.

(3.) In RFA No.100258/2016, the appellant is defendant No.1 and the respondent is plaintiff in O.S. No.134/2013 and in RFA No.100259/2016, the appellant is plaintiff and respondent is defendant in O.S.No.335/2013.