RAMAPPA AND OTHERS Vs. SIKANDER AND OTHERS

JUDGEMENT

(1.) Petitioners tenants - defendants are before this Court challenging the order dated 8.7.2002 and also an order dated 19.10.2000 in O.S. No. 156 of 1989.

(2.) Plaintiff filed a suit before the Trial Judge at Jamkhandi in OS No. 156 of 1989. Trial Court appointed a Commissioner in terms of an order passed on interlocutory application Nos. 7 to 9 on 19.10.2000. According to the petitioners, without serving any copy and without obtaining objections, orders have been passed appointing a Commissioner while considering I.A. No. 6 by the Trial Judge. In the absence of a copy and in the absence of notice, a review petition was filed along with an application for condonation of delay before the Trial Judge. Trial Judge after hearing the parties has chosen to dismiss both the limitation application and the review petition by way of a common order. It is this order that is challenged in this revision petition.

(3.) Heard Sri Gachchinmath, learned Counsel for the petitioners and Madanmohan M. Khannur, learned Counsel for the respondents. Perused the impugned order.