KRISHNA LAXMAN KOKITKAR Vs. SHAKUNTALA AND ORS.

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.) This appeal is preferred by defendant No. 1 in O.S. No. 347/2005, assailing judgment and decree passed in R.A. No. 147/2008, dated 29/7/2010, by the III Addl. District Judge, Belgaum, confirming the judgment and decree dated 19/03/2008, passed in O.S. No. 347/2005, by the III Addl. Civil Judge (Sr.Dn.), Belgaum.

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