H.MAHADEV Vs. K.N.RAJAMMA

JUDGEMENT

(1.) Heard Sri G.S.Venkat Subbarao, learned counsel for the appellant and Sri Harish H.V., learned counsel for respondent No.1.

(2.) Defendant No.1 is in appeal challenging the Judgment passed in R.A.No.3/2009 dtd. 8/2/2019 on the file of the Prl. Senior Civil Judge and JMFC, Madhugiri, setting aside the judgment and decree dismissing the suit in O.S.No.96/2000 dtd. 22/11/2008 on the file of the Civil Judge (Jr.Dn.) and JMFC, Koratagere, filed by the respondent No.1 herein.

(3.) Facts in brief which are utmost necessary for disposal of the appeal are as under: