C.S.SURESHACHAR Vs. BHAGYALAXMI P.N.

JUDGEMENT

(1.) This Regular second appeal is filed by the appellant challenging the judgment and decree dtd. 11/2/2015 passed in R.A.No.15/2012 by the Senior Civil Judge, and JMFC, Channagiri, confirming the judgment and decree dtd. 8/3/2012 passed in O.S.No.166/2005 by Principal Civil Judge and JMFC, Channagiri.

(2.) The parties are referred to as per their ranking before the trial Court. The appellant is the plaintiff and the respondent is the defendant.

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