SIDDARAMEGOWDA Vs. NAGANNA

JUDGEMENT

(1.) THIS appeal by the appellant/1st defendant is directed against the judgment and decree, dated 12th April 2007, passed by the Civil Judge (Jr.Dn.) & JMFC., Pandavapura, in O.S.No.606/1999 which has been confirmed by the Civil Judge (Sr.Dn.) and JMFC., Pandavapura, in R.A.No.10/2009 (Old No.55/2007).

(2.) AGGRIEVED by that, the appellant -1st defendant has filed this second appeal.

(3.) THE respondents 1 to 4 are the LRs. of the original plaintiff. The respondent No.5 was the 2nd defendant before the trial Court. The parties will be referred to with reference to their rank in the original suit.