(1.) The unsuccessful defendant is assailing the judgment and decree dtd. 21/4/2007 in RA No.43/2003 on the file of I Addl. Civil Judge (Sr.Dn.) & CJM, Dharwad, reversing the judgment and decree dtd. 17/12/2002 in O.S.No.240/1996 on the file of I Addl. Civil Judge (Jr.Dn.) & JMFC, Dharwad.
(2.) This Court, while admitting the appeal on 29/3/2011, has framed the following substantial question of law:
(3.) Learned counsel sought to frame additional substantial question of law by filing an application which reads as under: