LAWS(KAR)-2011-3-364

K. NAGESH RAIKAR S/O KRISHNAPPA SINCE DEAD BY HIS L.RS. (NEELA BAI W/O K. LATE K. NAGESH RAIKAR, CHANDRASHEKAR RAIKAR S/O LATE K. NAGESH RAIKAR AND PRASHANTH RAIKER S/O LATE K. NAGESH RAIKAR Vs. SMT. LAKSHMI DEVI D/O H.T. HANUMANTHAPPA, AMITH FI

Decided On March 15, 2011
K. Nagesh Raikar S/O Krishnappa Since Dead By His L.Rs. (Neela Bai W/O K. Late K. Nagesh Raikar, Chandrashekar Raikar S/O Late K. Nagesh Raikar And Prashanth Raiker S/O Late K. Nagesh Raikar Appellant
V/S
Smt. Lakshmi Devi D/O H.T. Hanumanthappa, Amith Fi Respondents

JUDGEMENT

(1.) THIS revision under Section 115, Code of Civil Procedure is directed against the order dated 18.11.2010 in R.A.89/09 dismissing the application filed under Section 5 of the Limitation Act and also the appeal.

(2.) THE petition has come up for admission after notice to the Respondents.

(3.) HEARD .