K.S.SAVITHRI Vs. KAMALAKSHA

JUDGEMENT

(1.) Heard Sri K. Ravishankar, learned counsel for the appellants and Sri Aashish Ram, appearing on behalf of Sri Krishnamurthy D., counsel for the respondents.

(2.) Second appeal is filed by the plaintiff in O.S.No.15/1997, on the file of Civil Judge (Jr.Dn) and JMFC., Sullia, Dakshina Kannada, challenging the order passed in R.A.No.119/2005, dtd. 2/7/2018, on the file of Senior Civil Judge and JMFC., Sullia, Dakshina Kannada, whereunder the judgment and decree passed in O.S.No.15/1997 set aside the matter was remitted to the Trial Court.

(3.) Facts in brief which are utmost necessary for disposal of the second appeal are as under: