SHARADA RAMAKRISHNA NAIK Vs. SANNAMMA

JUDGEMENT

(1.) This Regular Second Appeal is directed against the Judgment and decree dated 15.03.2013 passed by the Senior Civil Judge Court, Honnavar (Itinerary Court at Bhatkal) in RA No.55/2011 confirming the Judgment and Decree dated 27.02.2004 made by the learned Additional Civil Judge (Jr. Dn.) Kumta in O.S.No.76/2000.

(2.) The brief facts stated are ;

(3.) The Trial Court had framed as many as 6 issues as under: