ANANTHU Vs. T.VENKATARAMANA

JUDGEMENT

(1.) This regular second appeal is filed by the appellant challenging the judgment and decree dtd. 5/8/2015 passed in R.A.No.104/2014 by the I Additional District Judge at Mysuru.

(2.) For the sake of convenience, parties are referred to as per their ranking before the trial Court. The appellant is the defendant and the respondent is the plaintiff. The plaintiff filed a suit for recovery of money against the defendant.

(3.) The brief facts leading rise to filing of this appeal are as under: