SRI SRINIVASAIAH Vs. H.R. CHANNABASAPPA (SINCE DEAD) BY HIS LRS AND ORS.
LAWS(SC)-2017-4-41
SUPREME COURT OF INDIA
Decided on
April 25,2017
Sri Srinivasaiah
Appellant
VERSUS
H.R. Channabasappa (Since Dead) By His Lrs And Ors.,Vanchalabai Raghunath Ithape V. Shankarrao Baburao Bhilare; 2013 7 Scc 173
Respondents
JUDGEMENT
ABHAY MANOHAR SAPRE,J. -
(1.) Leave granted.
(2.) These appeals are filed by defendant No.2 against the order dated 18.04.2012 passed by the High Court of Karnataka at Bangalore in R.P. No. 387 of 2011 and the final judgment and order dated 25.07.2011 in R.S.A. No.1253 of 2005 by which the High Court allowed the appeal filed by the respondents herein and set aside the judgment and decree dated 18.02.2005 passed by the Additional Civil Judge (Sr.Division), Ramnagaram in R.A. No.35 of 2000 and restored the judgment and decree dated 30.06.2000 passed by the Civil Judge (Jr.Division) Kanakapura in O.S. No.152 of 1987.
(3.) We herein set out the facts, in brief, to appreciate the issues involved in these appeals.;
(2.) These appeals are filed by defendant No.2 against the order dated 18.04.2012 passed by the High Court of Karnataka at Bangalore in R.P. No. 387 of 2011 and the final judgment and order dated 25.07.2011 in R.S.A. No.1253 of 2005 by which the High Court allowed the appeal filed by the respondents herein and set aside the judgment and decree dated 18.02.2005 passed by the Additional Civil Judge (Sr.Division), Ramnagaram in R.A. No.35 of 2000 and restored the judgment and decree dated 30.06.2000 passed by the Civil Judge (Jr.Division) Kanakapura in O.S. No.152 of 1987.
(3.) We herein set out the facts, in brief, to appreciate the issues involved in these appeals.;
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