HAMSAMMA Vs. SHARANAPPA

JUDGEMENT

(1.) This Regular Second appeal is filed by the appellant challenging the judgment and decree dtd. 3/6/2013 passed in R.A.No.107/2011 (old R.A.No.303/2007) by the learned Senior Civil Judge and JMFC, Malur.

(2.) For convenience, parties are referred to based on their rankings 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: