S.GEETHA Vs. DODDATHYAMMA

JUDGEMENT

(1.) The contesting defendant No.1 in O.S.No.961/1999 on the file of Principal First Civil Judge (Jr.Dn.), Mysuru, has come up in this second appeal impugning the divergent finding rendered by the first appellate Court in R.A. No.313/2009 on the file of Fast Track Court - II, Mysuru.

(2.) The brief facts leading to this second appeal are as under:

(3.) In this appeal, since the entire lower Court records are received, at the request of learned counsel for both the parties, this appeal is taken up for final disposal at the stage of admission. The appeal is admitted to consider the following substantial question of law: