BASAVARAJ Vs. IRAPPA

JUDGEMENT

(1.) The defendant in O.S.No.111/2007, being aggrieved by the judgment and decree dated 22.10.2018, passed in R.A.No.81/2014, by the Prl . Senior Civil Judge and CJM, Gadag, confirming the judgment and decree dated 10.10.2014, passed by the Prl. Civil Judge, Gadag, in O.S.No.111/2007, has filed this regular second appeal .

(2.) The appellant herein is the defendant No.1 before the trial Court and appellant before the lower appellate Court. The respondent No.1 and 2 herein are the plaintiff and defendant No.2 respectively, before the trial Court and respondents No.1 and 2 before the lower appellate Court.

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