LAWS(KAR)-2018-12-4

M. ASADULLA KHAN Vs. B. LAKSHMIPATHIRAJU

Decided On December 05, 2018
M. Asadulla Khan Appellant
V/S
B. Lakshmipathiraju Respondents

JUDGEMENT

(1.) This second appeal by the plaintiffs is filed challenging concurrent findings recorded by Courts below, assailing the judgment and decree dated 18.07.2014 passed in R.A.No.102/2013 on the file of Fast Track Court, Hunsur, dismissing the appeal and thereby confirming the judgment and decree dated 16.01.2013 passed by the Additional Senior Civil Judge and JMFC, Hunsur, sitting at Periyapatna in O.S.No.13/2011.

(2.) Heard Shri. Ashok B. Patil, learned advocate for the appellants and Shri P.M.Siddamallappa, learned advocate for the respondents.

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