A. PAPANNA Vs. USHA SURESH

JUDGEMENT

(1.) THE appellant is before this court assailing the judgment passed in R.A. No. 493/2010. The appellant was the first defendant in O.S. No. 758/206.

(2.) FOR the purpose of convenience and clarity, the parties are referred to in the same rank in which they were arraigned before the Trial Court.

(3.) THIS court while admitting the appeal on 11.09.2012, has formulated the following substantial question of law: -