RAJAPPA BASAPPA CHALAVADI Vs. RENUKAMMA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant who is respondent No.1 before the Tribunal, assailing the judgment and award dated 14.7.2015, passed by the Senior Civil Judge and JMFC., Harapanahalli, in MVC.No.60/2012.

(2.) Though the respondents are served, they remained unrepresented.

(3.) For the purpose of convenience, parties are referred to as they are referred to before the Court below.