LAWS(KAR)-2024-2-56

M.K.SHIVAJI RAO Vs. R.V.SHET

Decided On February 23, 2024
M.K.Shivaji Rao Appellant
V/S
R.V.Shet Respondents

JUDGEMENT

(1.) R.S.A.No.170/2007 is filed challenging the judgment and decree dtd. 27/10/2006 passed in R.A.No.190/2002 and R.S.A.No.171/2007 is filed challenging the judgment and decree dtd. 27/10/2006 passed in R.A.No.116/2004.

(2.) These appeals are heard together and reserved for judgment.

(3.) The parties are referred to as per their original rankings before the Trial Court to avoid confusion and for the convenience of the Court.