RAMANNA Vs. K. PUTTASIDDEGOWDA

JUDGEMENT

(1.) Learned counsel for the appellants seeks permission to withdraw the appeal reserving liberty in favour of the appellants to file an appropriate appeal before the jurisdictional Court having requisite pecuniary jurisdiction to try the appeal.

(2.) It is also submitted that since the appellants bonafide in prosecuting the present appeal, the appellants should be given the benefit of Sec. 14 of the Limitation Act, 1963 (hereinafter referred to as 'the Act' for short).

(3.) The said submission is placed on record.