DODDAPPA S/O BHIMRAYA Vs. YAMUNAWWA

JUDGEMENT

(1.) Though there is a delay of 73 days in filing the appeal, I have nevertheless heard learned counsel for the appellants on merits.

(2.) The appellant is the defendant in O.S.No.147/2009, who has filed this regular second appeal, being aggrieved by judgment and decree passed in R.A.No.23/2012, by the court of Civil Judge (Sr.Dn.), Jewargi dated 30.01.2015 by which, the judgment and decree passed in O.S.No.147/2009 dated 07.02.2012 by the court of Civil Judge (Jr.Dn.), Jewargi has been confirmed.

(3.) For the sake of convenience, the parties shall be referred to, in terms of their status before the trial court.