V CHANDRAIAH SETTY Vs. VENKATA REDDY

JUDGEMENT

(1.) Though the appeal is listed for admission, with the consent of the learned counsel on both sides, it is heard finally.

(2.) This second appeal is preferred by the appellant/plaintiff in O.S.No.36/2002, assailing judgment and decree passed in R.A. No.166/2006, later renumbered as R.A. No.166/2008 by the Fast Track Court-I, Kolar, by which, the judgment and decree of the Civil Judge (Jr.Dn), Srinivaspura in O.S.No.36/2002 is confirmed.

(3.) For the sake of convenience, the parties herein shall be referred to, in terms of their status before the trial Court.