LAWS(KAR)-2017-7-48

SMT.LAKSHMINARASAMMA Vs. RAMANNA

Decided On July 26, 2017
Smt.Lakshminarasamma Appellant
V/S
RAMANNA Respondents

JUDGEMENT

(1.) This appeal is directed against the Judgment and decree passed by the II Additional Senior Civil Judge and JMFC, Tumakuru, in O.S.No.10/2014.

(2.) For the sake of convenience, the parties are referred to as per their status/title in the trial Court.

(3.) Facts in brief are: