RAMANJANEYA Vs. POORNA SINGH

JUDGEMENT

(1.) This appeal is directed against the Judgment and decree dated 13.08.2013 passed in R.A.No.85/2012 by the Presiding Officer, Fast Track Court at K.G.F wherein appeal filed by plaintiff came to be dismissed. Thus, order dated 20.7.2012 and 31.07.2012 passed by learned Civil Judge, Senior Division and Principal JMFC, K.G.F in O.S.No.87/2005 stood confirmed.

(2.) In order to avoid overlapping and confusion, the parties are referred with reference to their ranks held by them before the trial Court.

(3.) It is a plaintiff's second appeal against the Judgment of learned first appellate Judge. Basically plaint filed by the present appellant in O.S.No.87/2005 came to be rejected under Order VII Rule 11(c) of Civil Procedure Code.