HONNAIH MANJAPPA NAIK Vs. MASTI RAM NAIK

JUDGEMENT

(1.) This appeal is filed by the defendant, challenging Judgment and Decree passed in OS No.136/92 dtd. 26/9/1996 on the file of the Munsiff and JMFC, Bhatkal, and confirmed by the Civil Judge (Sr.Dn), Honavar in RA No.102/2001 dtd. 16/7/2007.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Trial Court.

(3.) Brief facts of the case are as under: