T.S. JANARDHAN Vs. T.H. HANUMANTHAPPA

JUDGEMENT

(1.) This appeal is filed by the appellant?plaintiff being aggrieved by the judgment and decree passed by the Senior Civil Judge, Channagiri (hereinafter referred to as 'First Appellate Court') in R.A.No.48/2010 (old No.12/2010) by allowing the appeal filed by the respondent-defendant and setting aside the decree passed by the Principal Civil Judge (Jr.Dn.) Channagiri (hereinafter referred to as 'trial Court') in O.S.No.92/2002, dated 26.11.2009.

(2.) Heard the arguments of learned counsel for the appellants and the respondent.

(3.) The rank of the parties before the trial Court is retained for the sake of convenience.