SOMESHWAR Vs. NARAYAN GOVIND HEGDE & ORS.

JUDGEMENT

(1.) This appeal is by the second defendant against the judgment and decree dated 27.3.1978 passed in Original Suit No. 8 of 1977 on the file of the Civil Judge, Sirsi.

(2.) In the course of the judgment, we will refer to the parties by the ranks assigned to them in the trial Court.

(3.) The brief facts which are necessary to be stated and which are not n dispute are as follows:-