S. SAMPOORNAMMA Vs. JAYAMMA

JUDGEMENT

(1.) Heard the arguments of the learned counsel for the appellants-defendants and learned counsel appearing for the respondent-plaintiff.

(2.) This regular second appeal is filed under Sec. 100 of C.P.C. praying this Court to allow the appeal and set aside the judgment and decree passed by the learned Senior Civil Judge, Maddur in R.A.No.12/2011 dtd. 5/6/2017 and the judgment and decree passed by the learned Additional Civil Judge (Jr.Dn.) and JMFC at Maddur in O.S.No.4/2008 dtd. 24/2/2011.

(3.) The parties are referred to in the original ranking before the Trial Court as defendants and plaintiff, in order to avoid confusion and for the convenience of the Court.