K. VIMALA Vs. K. HITHENDRA AND ORS.

JUDGEMENT

(1.) THIS appeal by the appellant/plaintiff is directed against the judgment and decree dated 7.3.2015 passed by the Itinerary Senior Civil Judge, Hosadurga, in OS No. 29/2011.

(2.) BY the impugned judgment and decree, the trial court has dismissed the suit of the plaintiff.

(3.) THE respondents 1 and 2 are the defendants before the trial court. The parties will be referred to with reference to their rank in the original suit O.S. No. 29/11.