LAWS(KAR)-2024-6-100

RAMANA JNANA KENDRA Vs. B. MAHALINGA

Decided On June 28, 2024
Ramana Jnana Kendra Appellant
V/S
B. Mahalinga Respondents

JUDGEMENT

(1.) This second appeal is filed challenging the reversal judgment and decree passed in R.A.No.114/2017 against the judgment and decree passed in O.S.No.1703/2011.

(2.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for respondent.

(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.