S.A. MANJUNATHA Vs. KORALAHALLI GRAMA PANCHAYATH

JUDGEMENT

(1.) This Regular second appeal is filed by the appellant challenging the judgment and decree dtd. 9/10/2013, passed in R.A.No.88/2012 by the learned II Additional Senior Civil Judge, Shivamogga.

(2.) For convenience, the parties are referred to based on their ranking before the trial Court. The appellant was the plaintiff and the respondent was the defendant.

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