D. RAMAIAH Vs. APPAJIGOWDA

JUDGEMENT

(1.) AGGRIEVED by the Judgment & decree passed by the first appellate Court decreeing the suit of the plaintiff and setting aside the Judgment & decree of the trial court dismissing the suit, the defendants have filed this appeal.

(2.) THE parties will be referred to as per their rank before the trial court.

(3.) ON the other hand, the learned counsel for the plaintiff defends the impugned order.