SUDHEENDRA RAO KASABE Vs. NARASAYYA

JUDGEMENT

(1.) The present regular second appeal by the plaintiff assailing the judgment and decree dtd. 10/10/2011 in R.A.No.15/2010 on the file of the Addl. Senior Civil Judge and JMFC-I, Raichur, whereby, the judgment and decree of the trial Court in O.S.No.153/2004 dtd. 20/3/2010 on the file of the Addl. Civil Judge & JMFC-III at Raichur, was set aside and the suit of the plaintiff was dismissed.

(2.) The parties herein are referred to as per their ranking before the trial Court for the sake of convenience.

(3.) This Court, while admitting the appeal on 22/1/2021, framed the following substantial question of law: