MADHU Vs. AMRUTA

JUDGEMENT

(1.) Even though the appeal is at the stage of admission, at the request learned counsel of both sides, appeal is heard on merits.

(2.) The defendants have filed this appeal under Sec. 96 of the Code of Civil Procedure challenging the judgment and decree dtd. 29/8/2024 in O.S. No.32/2022 on the file of learned Senior Civil Judge and JMFC, Mudhol.

(3.) The parties would be referred with their ranks, as they were before trial Court, for sake of convenience and clarity.