AMBAJI Vs. JAGANNATH

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties regarding admission.

(2.) The appellants have called in question the judgment and decree passed in OS No.97/2007 dated 2.1.2013 on the file of the Senior Civil Judge, Basavakalyan wherein the suit of the plaintiff was decreed and also called in question the judgment passed in RA No.24/2013 dated 23.9.2014 wherein the Fast Track Court, Basavakalyan, Bidar has affirmed the judgment and decree passed by the Trial Court in OS No.97/2007.

(3.) I have carefully perused the judgments of the Trial Court and the First Appellate Court and also the materials on record.