NAGARAJU Vs. VENKATALAKSHMI

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree dated 27.11.2008 in O.S. No. 8752/2006 on the file of the XVII Additional City Civil Judge, Bangalore, this appeal is preferred by the defendants.

(2.) BRIEF facts which led to filing of this appeal are stated as under:

(3.) UPON going through the pleadings of the parties, the trial Court framed the following issues: