VENKAPPA Vs. NINGAWWA

JUDGEMENT

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

(2.) Appellant was defendant No.1 in O.S.No.75/2013. Being aggrieved by the judgment and decree dated 26.11.2013 passed in the said suit by the Court of Principal Senior Civil Judge and C.J.M., Gadag (hereinafter referred to as the 'trial Court' for the sake of convenience), the first respondent has preferred this regular first appeal.

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