VEERANNA Vs. CHANNAREDDY AND ORS.

JUDGEMENT

(1.) THIS regular second appeal is preferred against the judgment and decree dated 15.02.2007 passed in R.A. No. 293/2002 by the aggrieved defendant No. 1 -Veeranna.

(2.) I have heard the detailed arguments of Sri Ganapathi Bhat, learned counsel for appellant and also Sri Ashok S. Kinagi and Sri M.M. Allur, learned counsel appearing for respondents and I have carefully perused the records.

(3.) THE exposition of facts as per the pleadings of the parties before the Trial Court are as under: