MARUTI KALLOLAPPA GAYAKAWAD Vs. YALLAPPA KALLAPPA MUDALAGI

JUDGEMENT

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

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

(3.) The defendant in O.S. No. 442/2010, has preferred this second appeal, assailing the judgment and decree passed in R.A. No. 66/2015 dated 04/11/2015, by the Senior Civil Judge & JMFC, Raibag, by which, judgment and decree of the trial Court passed in O.S. No. 442/2010 dated 15/09/2014, has been affirmed.