PARVATEVVA Vs. BASANGOUDA

JUDGEMENT

(1.) This appeal is filed under Sec. 100 of CPC, by defendants challenging the judgment and decree passed by II Additional District Judge, Haveri (sitting at Ranebennur) in RA No.40/2008 dtd. 30/4/2015 whereby the learned District Judge has reversed the finding given in OS No.57/2002 on the file of the Additional Civil Judge (Sr.Dn.), Ranebennur and decreed the suit.

(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: