SHANTHARAMA SHENOY Vs. LAXMIKANTHA SAMAGA

JUDGEMENT

(1.) AGGRIEVED by the concurrent findings recorded by both the Courts below, in decreeing the plaintiffs suit and directing the defendant to remove the compound wall at the cost of the defendant, the defendant has filed this second appeal.

(2.) THE parties would be referred to as per their rank before the Trial Court.

(3.) ON the basis of the pleadings, the Trial Court famed the following issues and an additional issue for its consideration: