NAGAMMA Vs. K P UDAYAKUMAR

JUDGEMENT

(1.) This second appeal of the defendants arises out of the judgment and decree dated 20.09.2018 in Regular Appeal No.58/2017 passed by the I Additional District & Sessions Judge, Chitradurga.

(2.) By the impugned judgment and decree, the First Appellate Court allowed the appeal of the plaintiff and set aside the judgment and decree dated 16.09.2017 in O.S.No.12/2015 passed by the I Addl. Senior Civil Judge at Chitradurga.

(3.) By the said judgment and decree, the Trial Court dismissed the suit of the plaintiff for declaration and permanent injunction.