MAHADEV Vs. NAGAWA AND ORS.

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. 103/1994 has preferred this second appeal assailing judgment and decree dated 24.11.2009 passed by Civil Judge (Sr. Dn.) Yellapur, sitting at Haliyal, in R.A. No. 138/2007, by which, judgment and decree of Civil Judge (Jr. Dn.), Haliyal, dated 20.06.1997 has been confirmed.

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