PUNNAPPA PARASHURAM VETAL Vs. KALLAPPA SHATTU DEVARMANI

JUDGEMENT

(1.) This appeal is filed under Sec. 100 of CPC, by plaintiff challenging the judgment and decree passed by the Principal District Judge, Belgaum, in RA No.305/2011 dtd. 10/11/2011 whereby the learned District Judge has reversed the judgment and decree passed by the I Additional Senior Civil Judge, Belgaum in OS no.401/2005.

(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: