BABU Vs. SULOCHANA

JUDGEMENT

(1.) The appellant/defendant No.2 is before this Court assailing the concurrent findings of the Courts below in R.A.No.33/2010, on the file of the Addl. Senior Civil Judge, Bidar, camp at Aurad-B and judgment and decree dated 10.03.2010, in O.S.No.48/2009, on the file of the Civil Judge and JMFC, Aurad-B.

(2.) The parties would be referred to as they stand in O.S. No.48/2009. The appellant is defendant No.2, respondent No.1 is plaintiff and respondent No.2 is defendant No.1 in O.S.No.48/2009.

(3.) The plaintiff filed O.S. No.48/2009 for the following reliefs:-