SHIVAPPA Vs. LAKSHMI

JUDGEMENT

(1.) Even though the matter is listed for admission, heard arguments on merits.

(2.) This is the second appeal filed under Sec. 100 CPC by the appellant/defendant No.1 praying to set aside the judgment and decree dtd. 30/7/2025 passed in R.A.No.08/2023 on the file of Senior Civil Judge and Principal JMFC, Kumta, Uttara Kannada, confirming the judgment and decree dtd. 30/6/2023 passed in O.S.No.35/2019 on the file of Principal Civil Judge and JMFC, Kumta.

(3.) The parties would be referred to as per their rankings before the Trial Court for the sake of convenience and clarity.