SARITHA P SHETTY Vs. K. SHRINIVASA BHANDARY

JUDGEMENT

(1.) Heard Sri.Vyasa Rao K.S., learned counsel for the appellant and Sri.Chandranath Ariga K., learned counsel for contesting respondent No.1. Respondent No.2 is served with the notice and remained absent.

(2.) Present second appeal came to be admitted on the following substantial question of law:

(3.) Facts in brief which are utmost necessary for disposal of the appeal are as under: