B.K. PUTTANNA Vs. K. B. GANAPATHY

JUDGEMENT

(1.) This Regular Second Appeal is preferred by the defendant, challenging the judgment and decree dated 08.08.2002 passed by the Principal Civil Judge (Junior Division), Madikeri in O.S. No. 164/1985, partly affirmed by the first appellate Court in the judgment dated 22.04.2013 passed in R.A. No. 59/2003, on the file of the Ad-hoc District Judge and Presiding Officer, Fast Track Court, Kodagu, Madikeri.

(2.) Heard the learned counsel for the appellant as well as the Respondent with regard to the admission of the appeal and perused the records. For the purpose of convenience, the parties in this appeal are referred to as per their ranks in the trial Court.

(3.) The factual matrix that emanate from the records are that:-