LOKAPPA Vs. SHEKAVVA

JUDGEMENT

(1.) There is a delay of 696 days in filing the appeal. We have nevertheless heard learned counsel for the appellant on merits in order to ascertain as to whether the appeal would call for admission and a detailed hearing by this Court.

(2.) This appeal assails the judgment and decree passed in O.S.No.235/2014 dated 21.09.2015 by III Additional Senior Civil Judge, Hubballi.

(3.) For the sake of convenience, parties shall be referred to in terms of their status before the trial court.