(1.) This appeal is preferred by the defendant against the judgment and decree dated 27.08.2012 passed by the learned I Addl. Senior Civil Judge, Belgaum in O.S. No. 214 of 2010, seeking to set aside the judgment and decree passed by the Court below.
(2.) The brief factual matrix of the case are as under:
(3.) Heard the arguments advanced by the learned counsel for the appellant and respondents and perused the records.