LAWS(KAR)-2016-1-164

G. GOPAL KRISHNA Vs. K. BASHEER

Decided On January 07, 2016
G. Gopal Krishna Appellant
V/S
K. Basheer Respondents

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel for parties, the appeal is taken up for final disposal.

(2.) The defendant in O.S. No. 205/2005 has preferred this second appeal, assailing judgment and decree passed in R.A. No. 71/2007 dated 25/2/2010 by Addl. Civil Judge (Sr. Dn.) at Hospet, allowing the appeal and decreeing the suit of the plaintiff by setting aside the judgment and decree dated 20/7/2007 passed by the Addl. Civil Judge (Jr. Dn.) & JMFC, Hospet, in O.S. No. 205/2005.

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