HARIRAM SHENOY Vs. P.KAMALA PADIYAR

JUDGEMENT

(1.) Though this matter is listed for admission today, with the consent of both the learned counsel it is taken up for final disposal.

(2.) Heard the learned counsel appearing for the appellants/defendants and the learned counsel appearing for respondent No.1(1)/plaintiff.

(3.) This appeal is filed challenging the judgment and decree dtd. 16/4/2019 passed in R.A.No.126/2012 on the file of the I Additional Senior Civil Judge, Mangaluru, D.K.