THIPPEGOWDA Vs. B.D. JAVARAYASHETTY AND ORS.

JUDGEMENT

(1.) This Regular Second Appeal is preferred calling in question the concurrent findings recorded by the Civil Judge (Jr. Dn.) Arkalgud in OS No. 215/1999 dated 7.1.2005 confirmed by the Fast Track Court at Arkalgud in RA No. 256/2008 dated 7.3.2011.

(2.) After hearing the parties, this court has framed the following substantial question of law:

(3.) Before adverting to answer the above said substantial question of law, it is just and necessary to have the brief facts of the case as under: