CHANDRASHEKHARA BHAT Vs. ACHUTHA RAO

JUDGEMENT

(1.) This Regular Second Appeal arises from the judgment and decree dtd. 28/11/2001 in O.S. No. 438 of 1990 passed by the Additional Munsiff's Court, Kasaragod. The Subordinate Judge's Court, Kasaragod confirmed the judgment and decree of the Munsiff's Court in A.S. No. 15 of 2002. The plaintiff who lost the case in the courts below is the appellant.

(2.) Material facts relevant for the adjudication of this appeal are narrated below:-

(3.) The plaintiff is in appeal under Sec. 100 of the Code of Civil Procedure before this Court. This Court admitted the Second Appeal and issued notice to the respondents/defendants after formulating the following substantial question of law:-