M V DEVAPRASAD Vs. M VEERA SHETTY

JUDGEMENT

(1.) THESE two appeals are arising out of the Judgment and decree passed by the Civil Judge,(Sr.Dn.), Chikmagalur in O.S.NO.94/02 dt.22.11.2010.

(2.) THE appellant in R.F.A.No.1590/11 was the plaintiff before the Trial Court. The appellant in R.F.A.No.453/11 was defendant -2 before the court below. Therefore these two matters are heard together.

(3.) FOR the sake of convenience the parties would be referred to as per their status before the Trial Court.