SAFEDAR ALI Vs. SIDDAPPA LAXMAPPA

JUDGEMENT

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

(2.) Plaintiff has preferred this second appeal, assailing judgment and decree dated 28.08.2012 passed in R.A. No. 15/2011 by Senior Civil Judge, Hungund, by which, judgment and decree passed by Additional Civil Judge and J.M.F.C., Hungund, in O.S. No. 197/2004 dated 03.01.2011, has been confirmed.

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