SHEKAR POOJARY Vs. JAYASHREE RAVI

JUDGEMENT

(1.) The present Regular Second Appeal is filed assailing the judgment and decree dtd. 5/4/2018, in R.A.No.4/2016, passed by the Court of the Principal Senior Civil Judge and JMFC, Belthangady D.K (hereinafter referred to as 'the first appellate Court') and confirm the judgement and decree dtd. 26/9/2015, in O.S.102/2011, passed by the Principal Civil Judge & JMFC., at Belthangady, D.K (hereinafter referred to as 'the trial Court').

(2.) The appellant herein is the plaintiff before the trial Court and respondent before the first appellate Court and the respondent herein is the defendant before the trial Court and appellant before the first appellate Court.

(3.) For convenience of reference, the parties herein are referred to as per the rankings before the trial Court.