NEELANGOUDA BHARAMAGOUDA HANCHINA MANI Vs. ISHWARADHAYA S HIREMATH

JUDGEMENT

(1.) LEARNED counsel for the 6th respondent filed a memo along with certified copy of the order of Karnataka Appellate Tribunal, the disobedience of which is complained in this case. The same is taken on record.

(2.) RESPONDENTS 1 to 3 and 5 are present. Respondent No. 4 is not present. Application is filed seeking exemption for the appearance of 4th respondent. The same is allowed and the appearance of 4th respondent is dispensed with.

(3.) THE complainant has got examined himself as P. W. 1 and he was cross-examined by the learned counsel for the respondents. Respondents have not adduced evidence. Respondents who are present have undertaken to tender unconditional apology by filing affidavits for having conducted the proceedings.