S GADIGAPPA Vs. K G SUJATHA

JUDGEMENT

(1.) Though the matter was listed for admission, with the consent of learned counsels for both sides, the same is taken up for final disposal.

(2.) The present appeal is directed against the judgment and decree dated 18.09.2012 passed in R.A. No.26/2011 by the Presiding Officer, Fast Track Court at Chikkamagaluru, wherein, the appeal came to be dismissed confirming the judgment and decree dated 06.12.2010 passed in O.S.No.80/2006 by the Senior Civil Judge & JMFC, Kadur.

(3.) In order to avoid confusion and overlapping, parties are referred in accordance with their status as it stood before the trial court.