IRAYYA S/O SHIVALINGAYYA Vs. LAXMIBAILABIC

JUDGEMENT

(1.) Even though this matter is posted for admission today, with consent of both the parties, the matter is taken up for disposal.

(2.) This appeal is filed by the plaintiff No.1, challenging the judgment and decree dated 12.03.2013 passed by the Senior Civil Judge, Humnabad in R.A.No.121/2011 confirming the judgment and decree dated 20.07.2007 passed by the Prl. Civil Judge (Jr.Dn) Humnabad in O.S.No.15/2005.

(3.) Rank of the parties in the trial Court is taken as it is in this appeal also.