H G SHIVANANDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The respondent has entered appearance through the learned Government Pleader Sri T.S. Mohammed Ali.

(2.) As this petition can be disposed of on a short ground, it is admitted and heard for final disposal.

(3.) This Civil Revision Petition is preferred against the order dated 30-8-1989 passed by the learned Civil Judge, Sagar in Ex. Nil of 1988 arising out of L.A.C. No. 8 to 11/78-79.