NANU BILLAVA Vs. KRISHNA BILLAVA

JUDGEMENT

(1.) This appeal is filed seeking setting aside the judgment and decree dtd. 27/6/2014 passed by Senior Civil Judge, Kundapura in R.A.No.6/2012 confirming the judgment and decree dtd. 30/1/2022 passed by the 2nd Additional Civil Judge and JMFC, Kundapura in O.S.No.17/2001 and for the dismissal of the suit in O.S.17/2001.

(2.) Heard the learned counsel for the appellant and learned counsel for LR's of respondent No.1, learned counsel for respondents no.2 to 6 and learned counsel for respondents no.8 and 11.

(3.) The appellant was defendant no.1, respondent no.1 was plaintiff, respondents no.2 to 7 were defendants and respondentd no.8 to 12 were LR's of defendant no.8 and respondent no.13 was defendant no.9 before the Trial Court in O.S.No.17/2001. The parties will be referred to their ranking as in the trial court.