DHARMEGOWDA Vs. SAVITHA

JUDGEMENT

(1.) This appeal is filed by the appellant/plaintiff being aggrieved by the judgment and decree of dismissal of the suit by the I Addl. Civil Judge (Jr.Dn) & JMFC, Tumkur, (hereinafter referred to as the "trial Court") in OS.No.448/2000 and the same was confirmed by the II Addl. District and Sessions Judge, Tumkur, (hereinafter referred to as the "First Appellate Court") in

(2.) Heard the arguments of learned counsel for the appellant and the learned counsel for the respondent.

(3.) The ranks of the parties before the trial Court is retained for the sake of convenience.