BALU JYOTI CHAMBAR @ MANE Vs. LAGAMANNA BIRASIDDA PUJARI

JUDGEMENT

(1.) This second appeal by defendant No.1 before the Trial Court is directed against the Judgment and Decree dated 04.08.2015 in RA.No.24/2012 on the file of the Senior Civil Judge and Judicial Magistrate First Class, Raibag, dismissing the appeal and thereby confirming the judgment and decree dated 10.08.2012 in O.S.No.362/2006 on the file of Additional Civil Judge and Judicial Magistrate First Class, Raibag.

(2.) For the sake of convenience parties shall be referred to as per their status before the Trial Court.

(3.) Heard Sri M.G.Naganuri , learned counsel for the appellants. Though served respondent has remained absent. Since, the appeal involves pure question of law and falls within a narrow compass, the same is taken up for final disposal .