LAWS(KAR)-2024-9-58

N.NARAYANAPPA Vs. PILLAPPA

Decided On September 21, 2024
N.NARAYANAPPA Appellant
V/S
PILLAPPA Respondents

JUDGEMENT

(1.) The captioned appeal is filed by the plaintiff assailing the judgment and decree rendered in O.S.No.7458/2000, wherein trial Court has proceeded to dismiss the plaintiff's suit.

(2.) For the sake of brevity, the parties are referred to as per their rank before the trial Court.

(3.) The facts leading to the case are as under: