CHIKKAVENKATAIAH Vs. NINGEGOWDA

JUDGEMENT

(1.) Heard Sri. Ravishankar S., learned counsel for the appellant.

(2.) Unsuccessful plaintiff is the appellant. He has challenged the validity of the judgement and decree passed in O.S. No.32/2013 whereby a suit for declaration came to be dismissed which was confirmed in R.A.5156/2019 (old R.A.No.4/2017).

(3.) Appeal came to be admitted on the following substantial questions of law :