A. BALAMMA Vs. B.V. CHENNAKESHAVAIAH

JUDGEMENT

(1.) This Regular Second Appeal is filed by the appellant challenging the judgment and decree dtd. 21/11/2012 passed in RA No. 112 of 2010 by the learned Fast Track Court, KGF.

(2.) For convenience the parties are referred to, based on their rankings before the Trial Court. The appellant was Defendant No 7, Respondent No. 1 was the Plaintiff, Respondents No. 2 to 6 were the Defendants No. 2 to 6.

(3.) Brief facts, leading rise to the filing of this appeal are as follows: