LAWS(KAR)-2019-4-306

SIDDRAM Vs. ABDUL SALEEM

Decided On April 27, 2019
Siddram Appellant
V/S
Abdul Saleem Respondents

JUDGEMENT

(1.) The defendant being aggrieved by the judgment and decree dated 04.01.2017 passed in OS.No.221/2013 on the file of III Addl. Senior Civil Judge, Kalaburagi has filed this appeal.

(2.) The parties are referred to with their ranks before the trial Court.

(3.) The suit of the plaintiffs before the trial Court in brief is as follows: