J. RAJU Vs. F. MUKTAR

JUDGEMENT

(1.) This appeal is filed by the appellants who are the legal representatives of the complainant before the trial Court challenging the order of dismissal of the case for non-prosecution in C.C.No.746/2010 dated 24.12.2011 on the file of Prl. Civil Judge and J.M.F.C., Hosadurga, Chitradurga District.

(2.) Heard the arguments of learned counsel for the appellants and learned counsel for the respondent.

(3.) The rank of the parties before the trial court is retained for the sake of convenience.