THIRUMALAIAH Vs. DODDAPUJARI THIRUMALAIAH

JUDGEMENT

(1.) This second appeal is filed under Section 100 of CPC aggrieved by the judgment and decree dated 27.7.2010 passed in R.A. No.78/2010 on the file of the II Additional District and Sessions Judge, Tumkur and the judgment and decree dated 30.1.2010 passed in O.S.No.63/2007 on the file of the Civil Judge(Sr.Dn.) and JMFC, Turuvekere.

(2.) The brief facts which gave rise to this appeal are as under:-

(3.) In response to the notice of the appeal and I.As, respondents appeared through their counsel and took objections to the very maintainability of the appeal apart from taking objection to the IA for condonation of delay. However, by order dated 11.1.2012, application for condonation of the delay came to be allowed.