UDDAWWA Vs. NARAYAN RAMAPPA KAPARATTI

JUDGEMENT

(1.) Heard the learned counsel for the appellants.

(2.) The present appeal is filed challenging the order dtd. 3/4/2019 passed in R.A.No.75/2016 by the I Additional Senior Civil Judge, Gokak (herein after referred to as 'the first appellate Court'), wherein, the Judgment and decree dtd. 9/6/2014 passed in O.S.No.235/2009 by the Court of the Principal Civil Judge, Gokak (hereinafter referred to as 'the trial Court') has been set aside and the matter was remanded to the trial Court.

(3.) The parties will be referred to as per their rankings before the trial Court.