LAWS(KAR)-2022-9-1482

YAMUNA Vs. SIDDAPPA SOGALAD

Decided On September 02, 2022
YAMUNA Appellant
V/S
Siddappa Sogalad Respondents

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 24 of Code of Civil Procedure, 1908 seeking to withdraw M.C. No.5/2022 pending on the file of the Senior Civil Judge, Bailhongal, Belagavi District and to transfer the same to the Court of Civil Judge and JMFC, Mudabidire, D.K. District.

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

(3.) Heard the learned counsel for petitioner and learned counsel for respondents.