JAVAREGOWDA Vs. LAKSHMEGOWDA

JUDGEMENT

(1.) This appeal has been filed praying to set-aside the judgment and decree dtd. 31/1/2013 passed in R.A.No.354/2010 by the Presiding Officer, Fast Tract Court, Srirangapatna and confirm the judgment and decree dtd. 19/10/2010 passed in O.S.No.3/2010 by the Civil Judge (Sr.Dn.) and J.M.F.C, Pandavapura.

(2.) Heard the learned counsel for the appellants on admission.

(3.) The parties will be referred to by their rankings as in the Trial Court.