H S REVANA SIDDAPPA Vs. H S VEERABHADRAPPA

JUDGEMENT

(1.) The plaintiff and defendant No.2 being aggrieved by the judgment and decree dated 6.3.2012, passed in R.A.No.121/2010, passed by the Fast Track Court-III, Hosapete, have filed the present MSA and MSA CROB.

(2.) The status of the parties is referred to as per their ranking before the trial Court.

(3.) The appellant here in is the plaintiff and cross objector is the defendant No.2 before the trial Court.