PRASANNAKUMAR Vs. B RAJENDRAKUMAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant and learned counsel for respondent No.2.

(2.) The appeal is directed against the judgment and decree 18.12.2010 dated passed by the learned Senior Civil Judge and JMFC Arsikere in R.A.No.105/2008 wherein the appeal came to be allowed and the suit in O.S.No.382/2000 preferred by the plaintiff was dismissed. Earlier the learned Principal Civil Judge (Jr.Dn.), Arsikere decreed the plaintiff's suit in O.S.No.382/2000.

(3.) In order to avoid overlapping and confusion, the parties hereinafter are referred in accordance with the ranking and status before the trial Court.