A.P.RAJAGOPAL Vs. K.M.SHUBHA

JUDGEMENT

(1.) Appellant/complainant feeling aggrieved by judgment of First Appellate Court on the file of II Addl.District and Sessions Judge, Kodagu Madikeri (sitting at Virajpet) in Crl.A.No.34/2011, dtd. 21/11/2013 in reversing the judgment of Trial Court on the file of Civil Judge and JMFC, Ponnampet in C.C.No.819/2010, dtd. 30/8/2011 preferred this appeal.

(2.) Parties to the appeal are referred with their ranks as assigned in the Trial Court for the sake of convenience.

(3.) Heard the arguments of both sides.