RANGASWAMY Vs. JAYALAKSHMI

JUDGEMENT

(1.) This appeal is filed praying to set aside the judgment and decree dtd. 31/1/2013 passed in RA No.146/2012 by the Principal District and Sessions Judge, Mysuru ('First Appellate Court' for short ) and confirm the judgment and decree dtd. 6/3/2012 passed in O.S. No.1370/2007 by the First Additional Senior Civil Judge, Mysuru ('trial Court' for short).

(2.) The appellant-Sri. Rangaswamy was defendant No.2, the Respondent No.1-Jayalakshmi was the plaintiff and Respondent No.2-Smt. Sakamma, Respondent No.3- Bhagyamma and Respondent No.4-Sri. K.A. Ramaiah Reddy were Defendants No.1, 3 & 4 respectively in OS No.1370/2007.

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