MOHANACHAR Vs. K. SREEDHARA

JUDGEMENT

(1.) This appeal is filed against the judgment and decree dtd. 3/1/2007 passed in R.A. No.53/1998 on the file the Additional Civil Judge (Sr. Dn.), Sagar.

(2.) Heard the learned counsel appearing for the appellant and the counsel for the respondent is absent, hence, his arguments is taken as nil.

(3.) The parties are referred to as per their original rankings before the Trial Court to avoid confusion and for the convenience of the Court.