KALLAPPA Vs. PRASHANT

JUDGEMENT

(1.) THIS appeal is preferred against the judgment and decree passed by the I Additional District Judge, Gulbarga, in RA No.69/2012 dated 03.03.2014.

(2.) I have heard the arguments of the learned counsel for the appellant. As the appeal deserves to be dismissed, as no substantial question of law arises for consideration, except correcting the typographical error committed by the First Appellate Court.

(3.) FOR the purpose of convenience and understanding, the ranks of the parties is retained as per their ranking before the Trial Court.