VEERANJANEYA Vs. D.CHANDRAPPA

JUDGEMENT

(1.) It is seen that synopsis filed along with appeal memo pertains to a totally different case and the same was brought to the notice of the learned counsel. Thus, the court had to bear the inconvenience and pass the orders after going through the file.

(2.) This appeal is directed against the judgment and decree passed by the learned Principal District Judge at Shimoga in R.A.No.4/2005 on 22.12.2009. The said appeal came to be allowed with costs. The judgment and decree passed by the learned Additional Munsiff, Shimoga in O.S.No.500/89 dated 09.12.1995 came to be set aside. Thus, the defendant in the original suit, who is the respondent in the regular appeal has filed this appeal.

(3.) In order to avoid confusion, the parties are referred in accordance with their status and rank held by them before the trial Court.