LAWS(KAR)-1986-1-61

UTTAM VERANEKAR Vs. SHATTU LAXMAN DONKARI

Decided On January 23, 1986
Uttam Veranekar Appellant
V/S
Shattu Laxman Donkari Respondents

JUDGEMENT

(1.) This is a revision by the defendant against the judgment and decree dated 18 -6 -1982, passed by the I Additional Civil Judge, Belgaum, in Small Cause Suit No. 30/81.

(2.) THE parties have been referred to with reference to their position in the Trial Court.

(3.) THE defendant resisted the suit.