SUNDARI Vs. BHAVANI SHANKAR

JUDGEMENT

(1.) This second appeal by 1st defendant before the Trial Court is directed against judgment and decree dated 16.03.2017 passed in R.A.No.75/2016 on the file of 3rd Addl. Senior Civil Judge and JMFC at Mangaluru, D.K. dismissing the appeal and thereby confirming the judgment and decree dated 16.02.2016 in O.S.No.795/2013 on the file of 4th Addl. Civil Judge and JMFC, Mangaluru, D.K.

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

(3.) Heard Shri B.S.Sachin, learned Advocate for appellant and Shri M.S.Bhat, learned Advocate for respondents No.2 and