BHARMA Vs. MANOHAR

JUDGEMENT

(1.) The present appeal is filed challenging the judgment and decree dtd. 30/6/2018, passed in O.S.No.116/2011, by the learned IV Addl. Senior Civil Judge and JMFC, Belagavi.

(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 defendants.

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