SHEKARAPPA KALLAPPA GUNJAL Vs. PRAKASHGOUDA MALLANAGOUDA RAMANGOUDAR

JUDGEMENT

(1.) The plaintiff appellant being aggrieved by the judgment and decree dated 29/9/2006 passed in RA No.52/2005 on the file of the II Additional Civil Judge (Sr.Dn), Hubli, reversing the judgment and decree dated 14/2/2005, in O.S.No.297/1999 on the file of IV Addl. Civil Judge (Jr.Dn.) Hubli, has filed this regular second appeal.

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

(3.) The original plaintiff Smt. Shantavva W/o Shekarappa Gunjal filed the suit bearing O.S.No.297/1999 seeking declaration that she is the absolute owner of the suit property by virtue of a deed of maintenance and that the loan borrowed by the defendants is not binding on her.