T D AMEEN Vs. H K SRIDHAR

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel for both the parties, it is heard finally.

(2.) The defendant in O.S. No.181 of 2012 has filed this Regular Second Appeal assailing judgment and decree passed by the Principal Senior Civil Judge & C.J.M., Chikkamagaluru, in R.A. No.35 of 2017 dated 11-10-2017, by which judgment and decree passed by the III Additional Civil Judge and J.M.F.C., Chikkamagaluru, in O.S. No.181 of 2012 dated 20-4-2017 has been confirmed.

(3.) For the sake of convenience, parties herein shall be referred to in terms of their status as before the trial Court.