K ANJINAPPA Vs. MAHABOOB BASHA

JUDGEMENT

(1.) THE Legality and correctness of the judgment and decree dated 31.01.2007 passed by the learned Senior Civil Judge, Madhugiri, in O.S.No.105/2005 is called in question in this appeal.

(2.) THE appellant was defendant before the trial court. The suit was instituted by the respondent for recovery of Rs.2,65,300/ - with interest @ 2% per month from the date of suit till the date of realization as cost.

(3.) FOR the sake of convenience, the parties would be referred as per their status before the trial court.