THAMMAIAH Vs. SUBBALAKSHMAMMA

JUDGEMENT

(1.) Appellant, being aggrieved by the dismissal of the suit filed by him against the respondents in O.S. No. 67 of 1997, on the file of Principal Civil Judge (Senior Division), Ramanagaram, in terms of judgment and decree dated 7-11-2006, has preferred this appeal. For the sake of convenience, the parties would be referred to as per their status in the Trial Court.

(2.) We have heard the learned Counsel appearing for the parties.

(3.) The facts leading to filing of this appeal are that: