HANUMANTHAPPA Vs. CATHORIN S. D SOUZA

JUDGEMENT

(1.) This appeal is filed by the plaintiff in O.S.No.121/1999, (since the deceased represented by the legal representatives), being aggrieved by the common judgment and decree dtd. 13/1/2011 passed in the said suit in O.S. No.121/1999 and O.S. No.140/2002 by which Prl. Civil Judge, Sirsi (for short "the trial Court"), dismissed the suit in O.S.No.121/1999 and decreed the suit in O.S.No.140/2002, which was modified by the common judgment and decree dtd. 29/11/2013 in R.A. Nos.11/2011 and 12/2011 by the Senior Civil Judge, Sirsi (for short "the First Appellate Court").

(2.) O.S. No.121/1999:

(3.) The defendant filed a written statement denying the allegations made in the plaint. She contended: