MAHADEVAPPA Vs. GUNDERAO AND ORS.

JUDGEMENT

(1.) This second appeal is preferred against the judgment and decree passed in O.S. No. 251/2003 on the file of Civil Judge (Senior Division) at Aland, which judgment and decree is confirmed in R.A. No. 22/2005 passed by the Principal District Judge at Gulbarga.

(2.) I have heard the arguments of the learned counsel for the appellant and learned counsel for the respondents and I have carefully perused the judgments of both the Courts and also records of the Trial Court.

(3.) For the purpose of easy understanding and convenience and to avoid repetition, ranks of the parties as per their ranks before the Trial Court is retained.