ROOPA Vs. APPAJI

JUDGEMENT

(1.) The present appeal has been preferred by the appellants assailing the judgment and award passed by the Senior Civil Judge, Channarayapatna, petition in ECA No.6/2014 dated 12.02.2016.

(2.) Though the appeal is listed for orders, with the consent of learned counsel appearing for both parties, the same is taken up for final disposal.

(3.) For the purpose of convenience, the parties are referred to as they are referred to before the Court below.