GIRIJAMMA Vs. V KONDAPPA

JUDGEMENT

(1.) This regular second appeal is directed against the judgment and decree passed by the First Appellate Court in R.A.No.138/2000 and the judgment and decree of the trial court in O.S.No.504/1993.

(2.) The parties shall be referred to as they were referred in the original suit.

(3.) The brief facts of the case are as follows: