LAWS(KAR)-2026-3-80

RAMESH @ RAMESH KUMAR Vs. N. GOWRAMMA

Decided On March 12, 2026
Ramesh @ Ramesh Kumar Appellant
V/S
N. Gowramma Respondents

JUDGEMENT

(1.) RFA No.252/023 is filed by the defendant in O.S No.859/2014 on the file of XLII Additional City Civil and Sessions Judge (CCH-43), Bengaluru challenging the judgment and decree dtd. 16/4/2022.

(2.) RFA No.256/2023 is filed by the plaintiff in O.S No.784/2014 on the file of XLII Additional City Civil and Sessions Judge, Bengaluru challenging the judgment and decree dtd. 16/4/2022.

(3.) The appellant in these two appeals shall be referred by his name so as to avoid confusion while narrating the facts. Likewise, the respondent in these two appeals shall be referred by her name. Sri.Ramesh is the appellant and Smt.N.Gowramma is the respondent.