YEMMIMAL Vs. HEAD MASTER

JUDGEMENT

(1.) This Regular Second Appeal is filed by the appellant challenging the judgment and decree dtd. 28/6/2013, passed in R.A.No.31/2011 by the learned Senior Civil Judge, Harihara, and the judgment and decree dtd. 22/2/2008, passed in O.S.No.38/2007 by the learned Civil Judge (Jr. Dn.) and JMFC, Harihara.

(2.) For convenience, the parties are referred to, based on their rankings before the trial Court. The appellant was the plaintiff, and the respondents were the defendants.

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