BASAMMANNI Vs. DEVANAYAKA

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of learned counsel for the parties, it is heard finally.

(2.) This appeal is filed by the defendants being aggrieved by the judgment and decree dated 08.04.2010 passed in OS No.123/2003 by the Additional Senior Civil Judge and JMFC, Hunsur, which was upheld by the I Additional District Judge, Mysore in RA No.171/2010 vide dated 11.04.2011.

(3.) Heard the arguments of learned counsel for the appellants as well as learned counsel for the respondent.