M.K. RUDRAPPA Vs. M.R. HARISH

JUDGEMENT

(1.) This appeal of the defendant arises out of judgment and decree dated 5.7.2018 in R.A.No.26/2018 passed by the I Additional Senior Civil Judge, Chikkamagaluru.

(2.) By the impugned judgment and decree, the first appellate court allowed the appeal and reversed the judgment and decree dated 3.3.2018 passed by the Principal Civil Judge and JMFC., Chikkamagaluru in O.S.No.122/2017.

(3.) By the judgment and decree in O.S.No.122/2017, the trial court had dismissed the suit of the plaintiff for recovery of money.