GURUVINA SIDDA MARISWAMY Vs. KOTTRALLI NAGAPPA

JUDGEMENT

(1.) Second defendant in O.S. No. 48/1989 (O.S. No. 111/1982) has preferred this second appeal, assailing judgment and decree passed in R.A. No. 4/2007 by Fast Track Court -I at Bellary, dated 18.01.2010, by which, judgment and decree passed in O.S. No. 48/1989 by Civil Judge (Jr.Dn.), Shirguppa, has been confirmed.

(2.) At this stage itself it is relevant to mention that as against the judgment and decree of trial Court passed in O.S. No. 48/1989 dated 10.08.2000, respondent plaintiff had preferred cross objection which has been allowed in R.A. No. 4/2007.

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