PRAMILA @ LATA Vs. BASAVVA; RAMESH; MAHESH

JUDGEMENT

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

(2.) Plaintiff in O.S. No.180/2007 has preferred this first appeal, assailing judgment and decree dated 07.04.2014 passed in the suit by Principal Senior Civil Judge, Gokak.

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