BOREGOWDA Vs. SHIVANANJU

JUDGEMENT

(1.) This Regular Second Appeal is filed by the appellant challenging the judgment and decree dtd. 19/12/2015 passed in R.A.No.376/2012 by the learned II Additional District Judge, Mysuru reversing the judgment and decree dtd. 2/7/2012 passed in O.S.No.238/2006 by the learned Principal Judge, Small Causes and Senior Civil Judge, Mysuru.

(2.) For convenience, the parties are referred to based on their ranking before the trial Court. The appellant was the plaintiff and the respondents were the legal representatives of deceased defendant No.1 and defendant No.2.

(3.) Brief facts, leading rise to the filing of this appeal are as follows: