MUKTUMHUSSAIN MEHABOOB SAB BAPUNAVAR Vs. SANJUBABU KOLAMBI

JUDGEMENT

(1.) This second appeal by fourth defendant is directed against judgment and decree dated 21.11.2017 passed in R.A.No.18/2015 on the file of I Additional District & Sessions Judge, Uttara Kannada, Karwar, sitting at Sirsi, rejecting the appeal and thereby confirming the judgment and decree dated 10.03.2015 passed in O.S.No.6/2013, on the file of Senior Civil Judge, Yellapur, sitting at Haliyal.

(2.) Heard Shri B.Mohammed Ali along with Shri Hameed S.Shaikh, learned advocates for the appellant and Smt.Hemalekha K.S., learned advocate for respondent No.1. Respondents No.2 and 3 are served, but remained unrepresented and notice to respondent No.4 has been dispensed with.

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