MOHAMMED MOOSA Vs. MOHAMMED IBRAHIM

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) THIS second appeal filed under Section 100 of CPC is directed against the divergent judgment passed by the learned Presiding Officer, Fast Track Court -IV, Bidar in R.A. No. 34/2004.

(3.) PARTIES will be referred to as plaintiff and defendants as per their ranking before the trial Court.