GANGAYYA S/O BASAYYA MATH Vs. MALLAWWA

JUDGEMENT

(1.) Present appeal has been preferred by the plaintiff - appellant challenging the judgment and decree dated 05.03.2018 passed by the Senior Civil Judge, Hungund in R.A. No.16/2017. The said appeal was dismissed, whereunder the judgment and decree dated 27.06.2017 passed by the Court of Additional Civil Judge and JMFC, Hungund in O.S. No.32/2009 was confirmed.

(2.) I have heard the learned counsel for the appellant.

(3.) It is the submission of the learned counsel for the appellant that the judgment and decree passed by the Courts below are wholly illegal, arbitrary and unsustainable in law and facts.