SOMASHEKARA MANCHE GOWDA Vs. L. SHARADAMMA

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) This appeal is preferred by the defendant Nos.1 and 2 challenging the judgment and decree passed by the Additional Senior Civil Judge and JMFC, Maddur in R.A.No.36/2024 dtd. 21/7/2025 dismissing the appeal and confirming the judgment and decree rendered by the IV Additional Civil Judge and JMFC at Maddur in O.S.No.422/2016 dtd. 15/4/2024.

(3.) The parties to the proceedings shall be referred to as plaintiff and defendants for the sake of brevity.