A. SRINIVASA ALSE Vs. BRUHATH BANGALORE

JUDGEMENT

(1.) This appeal is filed by the appellant-plaintiff under Sec. 96 of CPC challenging the judgment and decree dtd. 8/10/2007 passed by IX Addl. City Civil & Sessions Judge, Bengaluru in O.S.No.2694/1995, whereby the suit filed by the plaintiff has been dismissed.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court in original suit.

(3.) Brief facts of the case: