YELLAPPA Vs. POOJARI ERAPPA

JUDGEMENT

(1.) This Regular Second Appeal is filed by the appellant, challenging the judgment and decree dtd. 26/4/2014 passed in R.A. No.10/2014 by the learned Principal District and Sessions Judge, Chitradurga, and the judgment and decree dtd. 16/1/2014 passed in O.S. No.8/2011 by the learned I Additional Senior Civil Judge and MACT-IV Chitradurga.

(2.) For convenience, the parties are referred to, based on their ranking before the trial Court. The Appellant was the plaintiff No.2 was plaintiff No.1. The respondents were the defendants and respondents No.9.

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