MANAGER, LOKAPUR LINE STONE MINES Vs. LAKKAPPA

JUDGEMENT

(1.) The present appeal is preferred by the appellant/defendant No.1 assailing the judgment and decree passed by the Senior Civil Judge and JMFC, Mudhol, in R.A.No.4/2013 dated 24.04.2015 whereunder the judgment and decree passed by Prl. Civil Judge, Mudhol, in O.S.No.169/2008 dated 29.01.2013 came to be reversed and the suit was decreed and the defendants are given three months time to pay the entire due amount. Being aggrieved by the said judgment and questioning the legality of the said judgment and decree, defendant No.1/appellant is before this Court.

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

(3.) Though this appeal is listed for admission, with the consent of learned counsel appearing for the parties, the same is taken up for final disposal.