Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed by the plaintiff against the final judgment and order dated 04.04.2014 passed by the High Court of Karnataka, Bench at Dharwad in Regular Second Appeal No.213/2007(INJ.) whereby the High Court allowed the appeal filed by the respondent herein and set aside the judgments and decrees of the Trial Court and First Appellate Court.
(3.) In order to appreciate the issues involved in the appeal, it is necessary to state few relevant facts.;