KALLAPPA Vs. RENUKA

JUDGEMENT

(1.) Defendant No.1 being aggrieved by judgment and decree dated 08.03.2017 passed in OS No.440/2016 on the file of the Prl. Civil Judge and JMFC, Dharwad has filed this Civil Revision Petition.

(2.) The status of the parties is referred to as per their ranking before the trial Court.

(3.) The brief facts of the case are as follows: