SHARANAREDDY AND ORS. Vs. BHUDAPPA

JUDGEMENT

(1.) This second appeal is directed against the Judgment and decree dated 24.02.2012 passed in R.A. 20/2011 by Senior Civil Judge, Chincholi whereunder Judgment and decree dated 21.04.2011 passed in O.S. 36/2005 by Prl. Civil Judge and JMFC, Chincholi, came to be confirmed.

(2.) I have heard Sri. Ameet Kumar Deshpande, learned counsel appearing for appellants and Sri. B.K. Hiremath, learned counsel appearing for respondent.

(3.) Parties are referred to as per their rank in trial Court. Facts in brief which has led to the filing of this appeal are as under: