PAMPANNA AND ORS. Vs. BHEEMANNA

JUDGEMENT

(1.) Though this matter is listed for admission, with consent of both learned counsel, it is taken up for final disposal.

(2.) This second appeal is directed against the judgment and decree dated 5.7.2014, in R.A. No. 130/2013, on the file of II Addl. Senior Civil Judge, Ballari.

(3.) Heard Smt. V. Vidya Iyer, learned counsel for the appellant and Sri Gode Nagaraja, learned counsel for the respondent/caveator.