GURULINGAWWA @ SAROJINI Vs. SHARANAPPA

JUDGEMENT

(1.) Though there is a delay of 292 days in filing the appeal, I have nevertheless heard learned counsel for appellant on merits.

(2.) Defendant No.2 in O.S.No.210/2002 has filed this second appeal assailing the judgment and decree passed in R.A.No.13/2010, dated 18.07.2013, by the I Addl. District Judge, Bijapur, by which, the judgment and decree passed in O.S.No.210/2012, dated 29.10.2009, by the I Addl. Senior Civil Judge, Bijapur, has been confirmed.

(3.) At this stage, it may be noted that defendant No.1 died during the pendency of the suit and her legal representatives were brought on record as appellant and respondent No.1, who are her daughter and son respectively, being the children of Ningappa, husband of deceased defendant No.1.