CHIEF SECRETARY Vs. SHANKARE GOWDA

JUDGEMENT

(1.) This Regular Second Appeal is filed by the appellants, challenging the judgment and decree dtd. 10/10/2014 passed in R.A.No.7/2012 by the Learned Senior Civil Judge, Belur, confirming the judgment and decree dtd. 26/11/2008 passed in O.S.No.172/2002 by the Learned Civil Judge (Jr.Dn.), and JMFC, Belur.

(2.) The parties are referred to, based on their rankingS before the trial Court. The appellants were the defendants, and the respondent was the plaintiff.

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