B.HANUMANTHAPPA Vs. SATHYABHAMA

JUDGEMENT

(1.) This regular second appeal is filed by the appellant challenging the judgment and decree dtd. 15/4/2015, passed in R.A.No.33/2015 by the Principal District Judge, Chikkamagaluru, confirmed by the judgment and decree dtd. 25/2/2012 passed in O.S.No.27/2007 by the Senior Civil Judge and JMFC, Kadur, Chikkamagaluru District.

(2.) For the sake of convenience, parties are referred to as per their ranking before the trial Court. The appellant is the plaintiff and respondents are the defendants.

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