KHEMANNA Vs. PARASHURAM

JUDGEMENT

(1.) The present appeal by the defendant, assailing the judgment and decree dtd. 26/10/2016, in RA.No.147/2014 on the file of I Addl. Senior Civil Judge & CJM, Belagavi, dismissing the appeal and allowing the cross-objection filed by the plaintiff and modifying the judgment and decree dtd. 24/11/2014 in O.S.No.954/2010 on the file of the III Addl. Civil Judge & JMFC, Belagavi.

(2.) The parties herein are referred to as per their ranking before the trial Court for the sake of convenience.

(3.) This Court, while admitting the appeal on 12/12/2018, has framed the following substantial question of law: