HEMAVVA @ LATA Vs. DANAPPA

JUDGEMENT

(1.) RFA No.100261/2018 is filed by plaintiff/appellant, praying for setting aside the judgment and decree dtd. 3/4/2018 passed in O.S.No.25/2012 on the file of the learned Senior Civil Judge and J.M.F.C., Hirekerur and to decree the suit as prayed for.

(2.) The appellant-defendant No.2 has filed RFA No.100283/2018 challenging the judgment and decree dtd. 3/4/2018 passed in O.S.No.25/2012 in rejecting the Counter-Claim of appellant and finding on additional issue No.2 as null and void and for such other reliefs.

(3.) Parties would be referred with their ranks as they were before the Trial Court for the sake of convenience and clarity.