S. NARAHARI Vs. S.R. KUMAR

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The present appeals are directed against the impugned order and judgment dtd. 20/12/2019 in RFA No. 392 of 2012 (DEC) and impugned judgment and order dtd. 15/7/2022 in Review Petition No. 365 of 2022 passed by the High Court of Karnataka at Bengaluru, (hereinafter referred to as "High Court"), whereby, both, the Appeal and the review preferred by the appellants herein were dismissed.