SANNEGOWDA THIMMEGOWDA Vs. ASHWATHAMMA

JUDGEMENT

(1.) This second appeal is filed by the appellant challenging the judgment and decree dtd. 27/11/2014, passed in R.A.No.598/2014 (Old No.32/2011) by the Fast Track Court, Hunsur and the judgment and decree dtd. 25/1/2011, passed in O.S.No.01/2010 by the Civil Judge & JMFC, Hunsur.

(2.) Parties are referred to as per their ranking before the trial Court. The appellant is the defendant and respondent is the plaintiff.

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