R. PRAVEEN Vs. MARIYAPPA

JUDGEMENT

(1.) This appeal is filed praying to setting aside the judgment and decree dtd. 16/4/2010 passed by District and Session Judge, Fast Tract Court-V, Bangalore Rural District, Bangalore in RA No.48/2008 and judgment and decree dtd. 8/2/2008 passed by II Additional Civil Judge (Jn. Dn), Bangalore Rural District, Bangalore in OS No.312/1998.

(2.) The appellant was the plaintiff and respondents No.1 and 2 were defendants No.1 and 2 in OS No.312/1998.

(3.) The parties are referred to as per their rankings in the trial Court.