LAWS(KAR)-2023-10-96

NANJAPPA Vs. MAHIMAKKA

Decided On October 26, 2023
NANJAPPA Appellant
V/S
Mahimakka Respondents

JUDGEMENT

(1.) This appeal is filed by the appellant under Sec. 96 of CPC for setting aside the judgment and decree passed by the Additional City Civil and Sessions Judge, Bengaluru, in O.S.No.3029/2009 dtd. 18/3/2020 for having decreed the suit of the respondent by granting 1/6th share each, in the item Nos.1 and 2 of the schedule property of the plaint.

(2.) Heard the argument of learned counsel for appellants and learned senior counsel for the respondent.

(3.) The appellants were defendants and the respondent was the plaintiff before the Trial Court. The ranks of the parties are retained for the purpose of convenience.