LAWS(KAR)-2022-9-1417

BHIMAWWA Vs. BASAVARAJ

Decided On September 16, 2022
Bhimawwa Appellant
V/S
BASAVARAJ Respondents

JUDGEMENT

(1.) The petitioner aggrieved by the order on I.A.No.5 dtd. 5/12/2021, passed in M.C.No.44/2019 on the file of Addl. Senior Civil Judge & JMFC, Mudhol, has filed this writ petition.

(2.) Brief facts leading as to filing of this writ petition are as under:

(3.) Heard Smt. Deepa, learned counsel for petitioner and learned counsel for the respondent.