KUMAR NAGARAJ Vs. HEAD MASTER GOVERNMENT MODEL PRIMARY SCHOOL; V M HIGH SCHOOL; STATE OF KARNATAKA AND ORS

JUDGEMENT

(1.) Though the appeal is listed for admission, with consent of learned counsel on both sides, it is heard finally.

(2.) The plaintiff in O.S. No.191/2011 has filed this second appeal, assailing judgment and decree dated 01.07.2013 passed in R.A. No.49/2012 by Senior Civil Judge, Hungund, by which, appeal has been allowed and suit filed by appellant herein has been dismissed.

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