KRISHNAPPA Vs. SHAMAPPA

JUDGEMENT

(1.) The top noted writ petition is filed by defendant No.1 questioning the concurrent finding of the Courts below on an application filed under Order XXXIX Rule 1 and 2 r/w Section 151 of CPC.

(2.) The facts leading to this writ petition are as under:

(3.) Being aggrieved by the same, the present petitioner preferred an application before the lower appellate Court in M.A.No.4/2017. The lower appellate Court on re-appreciation of material on record and after hearing both the counsel has dismissed the appeal. Against these concurrent findings, defendant No.1 is before this Court.