K. VIRUPAXAPPA Vs. RAJESH BABU

JUDGEMENT

(1.) Notice to the respondent is dispensed with.

(2.) For the sake of convenience parties are referred by their rank before the trial Court.

(3.) Being aggrieved by the dismissal of the complainant for non prosecution by order dtd. 18/6/2022 in C.C.No.245/2018 on the file of Civil Judge and JMFC, Koppal, the complainant has filed this appeal.