RUDRAMUNI SHIVACHARYA SWAMIJI PATTADHYAKSHA Vs. RATHNAKARA S R

JUDGEMENT

(1.) THE appellant who was the defendant in O.S.No.46/1997 on the file of the I Addl. Civil Judge (Sr.Dn.), Davanagere, has filed this appeal challenging the judgment and decree passed therein in favour of the respondent -plaintiff.

(2.) HEARD the learned counsel for the parties.

(3.) THE facts leading to the filing of this appeal are as hereunder: