GOUSEMODIN Vs. SHEKAWWA

JUDGEMENT

(1.) The present appeal is preferred by the plaintiffappellant challenging the judgment and decree passed in R.A.No.54/2008 dated 30.11.2015 passed by I Addl. District and Sessions Judge at Haveri whereunder the judgment and decree passed by Civil Judge, Senior Division and JMFC, Hangal, in O.S.No.18/2005 dated 10.04.2008 is set aside and the matter is remitted back to the trial Court.

(2.) I have heard learned counsel appearing for the parties.

(3.) Though this case is posted for orders, with consent of learned counsel appearing for the parties, the same is taken up for final disposal.