V L JAYALAKSHMI Vs. V L BALAKRISHNA

JUDGEMENT

(1.) Though this appeal is listed for admission, with consent of learned advocate for the appellant, it is heard on merits for final disposal.

(2.) Plaintiff has presented this appeal against the judgment and decree dated 12.1.2018 passed in R.A.No.72/2013 on the file of II Additional District and Sessions Judge, Kodagu-Madikeri, partly allowing the appeal and modifying Trial Court's Judgment and Decree dated 24.9.2013 in O.S.No.98/2001 on the file of Senior Civil Judge & JMFC., at Virajpet.

(3.) Heard Shri C.M.Poonacha, learned Advocate for appellant.