LAWS(KAR)-2009-10-23

JADIYAPPA PARAPPA JABIN Vs. SHIVABASANAGOUDA

Decided On October 28, 2009
JADIY APPA PARAPPA JABIN Appellant
V/S
SHIVABASANAGOUDA Respondents

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) THE parties are referred to by their rank before the Trial Court for the sake of convenience.

(3.) DEFENDANT No.1, who had contested the suit, preferred an appeal before the first appellate Court, against the said judgment. The first appellate Court has held that: