RUDRAMURTHY Vs. JAYAMMA

JUDGEMENT

(1.) THE legality and correctness of the judgment and decree passed by the Prl. Civil Judge (Sr.Dn.) Bangalore Rural District, dated 23.11.2006 passed in O.S.No.861/1995 is called in question in this appeal.

(2.) HEARD the learned counsel for the parties.

(3.) FOR the sake of convenience the parties would be referred to as per their status before the Court below.