DEVAMBHA Vs. N.S. PRASAD

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of the learned counsel for respective parties, the same is taken up for final disposal.

(2.) Defendants in O.S.No.121/2016 are before this Court in this appeal.

(3.) The learned Additional Senior Civil Judge and J.M.F.C., at Hunsur, (hereinafter referred to as "the Trial Court") has decreed the suit in O.S.No.121/2016 with costs vide judgment dtd. 1/1/2018 in the following terms: