GIRIYAPPA Vs. KAMALAMA

JUDGEMENT

(1.) Delay condoned.

(2.) This petition arises from the order passed by the High Court of Karnataka at Bengaluru dtd. 23/8/2024 in Regular Second Appeal No.1740/2008, by which the appeal filed by the petitioners - herein (original defendants) came to be dismissed, thereby affirming the judgment and order passed by the First Appellate Court and also the judgment and decree passed by the Trial Court.

(3.) We have heard Mr. Anand Sanjay M. Nuli, the learned Senior counsel appearing for the petitioners.