M SUBBANNA RAI Vs. M SUNDARA RAO

JUDGEMENT

(1.) THIS appeal is preferred against the judgment of acquittal of the accused in C.C.No.448/2006, by order dated 14.07.2010 on the file of the Civil Judge and J.M.F.C., Sullia, Dakshina Kannada.

(2.) BRIEF facts which gave rise to this appeal are as under:

(3.) I have heard the learned counsel for the appellant and learned counsel for the respondent. Perused the records and the judgment passed by the Court below.