K.R. MEENAKSHI AND ORS. Vs. R. NAGABHUSHANA

JUDGEMENT

(1.) The appellant has called in question the concurrent findings recorded by the Principal Civil Judge (Jr.Dn.) and JMFC, Mulbagal, in O.S. No. 14/2007 dated 19.01.2011 and the II Additional Senior Civil Judge, Kolar, in R.A. No. 103/11 dated 29.01.2014.

(2.) This matter has come -up for admission and the matter is heard in detail regarding admission.

(3.) The appellant's counsel has strenuously submitted that the First Appellate Court and the Trial Court have committed serious error in appreciating the oral and documentary evidence on record. Therefore, he has a very good case on merits. The court has to ascertain from the materials on record, whether any substantial question of law would arise for consideration. Therefore, it is just and necessary to have the brief factual matrix of the case to consider the issues arose between the parties and also the findings given by the Trial Court as well as the First Appellate Court.