ZIYAULLA Vs. ADEEBA BANO

JUDGEMENT

(1.) The present Regular Second Appeal is filed assailing the judgment and decree dtd. 19/2/2018, in R.A.No.67/2017 passed by the Court of the Principal Senior Civil Judge, Kolar (hereinafter referred to as 'the first appellate Court') confirming the Judgement and decree dtd. 15/3/2017, in O.S.95/2008, passed by the Court of Principal Civil Judge & JMFC., at Srinivasapura (hereinafter referred to as 'the trial Court').

(2.) The appellant herein is the plaintiff/appellant before the Courts below and the respondent herein is the defendant/respondent before the Courts below.

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