LAWS(KAR)-2020-7-100

RAMAKRISHNA Vs. KUTEZABI

Decided On July 22, 2020
RAMAKRISHNA Appellant
V/S
Kutezabi Respondents

JUDGEMENT

(1.) 1. The captioned writ petitions are filed by the petitioners challenging the order dated 24.08.2016 in RA.No.41/2007 passed by the V Addl. District and Sessions Judge, Dharwad sitting at Hubballi.

(2.) During the pendency of the writ petitions it appears that the parties have filed one more compromise petition before this Court. This Court by order dated 26.08.2019 has taken the compromise petition on record and consequently transmitted to the 5th Additional District and Sessions Judge, Dharwad setting at Hubballi with a direction to consider the compromise petition in accordance with law. This Court by order dated 26.08.2019 directed the appellate Court to consider the compromise petition in accordance with law without reference to the earlier order dated 24.08.2016. Consequently, this Court has remitted the compromise petition dated 23.08.2019 to the appellate Court in appeal pending in RA.No.41/2007.

(3.) Heard the counsel for the petitioners and the respondents Nos.1, 2(A-D), 3 and 4. However, Sri.V.D.Sajjanar, learned counsel who has filed impleading application for respondent Nos.5 to 13 was absent on last date of hearing and today also there is no representation.