HANUMANTHARAYAPPA AND OTHERS Vs. A. KRISHNAPPA AND ANOTHER

JUDGEMENT

(1.) THESE Civil Revision Petitions are directed against the common order dated 12.2.2001 passed in Miscellaneous Petition Nos. 362 of 2000 and 363 of 2000 on the file of the XXIX Additional City Civil Judge, Bangalore, wherein the learned Trial Judge has allowed the said Miscellaneous Petitions and had set aside the compromise decree dated 17.7.1999 passed in O.S. No. 4354 of 1999 on the file of the same Court.

(2.) THE impugned order came to be passed on two applications filed by the Respondents herein. One under the provisions of Order 47, Rule 1 which came to be numbered as Miscellaneous No. 363 of 2000 and another under the provisions of Order 23, Rule 3(B) came to be numbered as Miscellaneous No. 362/2000 and both praying for setting aside the order.

(3.) HEARD the learned Counsel Sri S.A. Kalagi appearing for the Petitioners in CRP Nos. 1758 and 1759 of 2001, Sri H.M. Mariyappa, learned Counsel for the Petitioner in Civil Revision Petition Nos. 1672 and 1670 of 2001 and Sri V.B. Shivakumar, learned Counsel appearing for the Respondent No. 1 in all these revision petitions.