GOVINDAPPA Vs. LAXMAMMA

JUDGEMENT

(1.) This Regular Second Appeal is filed by the appellant challenging the judgment and decree dtd. 18/4/2013 passed in R.A.No.61/2012 on the file of the Learned Additional Sessions Judge, FTC, Chitradurga, and the judgment and decree dtd. 2/8/2012 passed in O.S.No.21/2012 by the learned Senior Civil Judge, Challakere.

(2.) For convenience, the parties are referred to, based on their rankings before the trial Court. The appellant was the defendant, and the respondents were the plaintiffs.

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