VENKATARAVANAPPA Vs. T.M. VENKATESH GOWDA

JUDGEMENT

(1.) APPELLANT is the lone plaintiff in an original suit bearing O.S.48/97 pending on the file of Civil Judge (Senior Divn.), Kolar. Respondents herein were defendants in the said suit. The 1st respondent is the legally husband of the 2nd respondent.

(2.) THE suit for the reliefs of declaration and permanent injunction in O.S.48/97 came to be decreed after contest on 10.11.2004, against which appeal was filed before the learned district judge which was withdrawn and transferred to Fast Track Court -III. The appeal was allowed in entirety and the judgment and decree has been set aside, consequently dismissing the suit. It is this divergent judgment which is assailed on various grounds.

(3.) THE facts leading to the filing of the present suit are as follows: