BASAVANNEPPA Vs. SOMAPPA MUGAPPA UDAKERI

JUDGEMENT

(1.) Though the matter is listed for admission, but with consent of the counsels appearing for the appellants and respondents, the matter is taken up for final disposal after framing substantial questions of law.

(2.) This regular second appeal is filed by defendant No.1 challenging the judgment and decree dtd. 24/7/2014 passed in R.A.No.179/2012 by the II Additional Sessions Judge, Belgaum (hereinafter referred as 'the First Appellate Court') and judgment and decree dtd. 7/7/2012 passed in O.S.No.22/2007 by the Senior Civil Judge, Saundatti (hereinafter referred as 'the Trial Court').

(3.) For the sake of convenience and easy reference, rank of the parties is referred to as per their ranking before the Trial Court. PLAINT: