ROHIDAS Vs. PRAMOD

JUDGEMENT

(1.) The defendants being aggrieved by the judgment and decree dated 6.6.2017, passed in O.S.No.111/2013, on the file of Prl. Civil Judge, Karwar, and the judgment and decree dated 16.3.2018, passed in R.A.No.32/2017, on the file of Addl . Senior Civil Judge, Karwar, have filed this regular second appeal.

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

(3.) The appellants herein are the defendants before the trial Court and appellants before the lower appellate Court. The respondent herein is the plainti ff No.1 before the trial Court and respondent before the lower appellate Court.