NAGARAJU Vs. MAHALINGAPPA

JUDGEMENT

(1.) Sri B. Rudra Gowda, learned Standing Counsel for the K.E.B. to appear for respondents-2 and 3.

(2.) This Civil Revision Petition is preferred against the order dated 18th January 1990 passed in M.A. No. 66/ 1989 confirming the order dated 30-9-1989 passed in O.S. No. 322/1989 by the learned Munsiff, Gubbi.

(3.) The petitioner in this C.R.P. is the 4th defendant; 1st respondent is the plaintiff & respondents 2 to 4 are the defendants 1 to 3 in the suit O.S.No.322/ 1989. In this order, the parties will be referred to as per the position they enjoy in the trial Court.