K.J.JAYARATNA Vs. G. V. VISHWANATHA

JUDGEMENT

(1.) Heard Smt. Pramila Nesargi, the learned Senior counsel for the appellants and Sri Venkatesh R Bhagat, the learned counsel for respondent No.1.

(2.) The present appeal is not maintainable before this Court in view of the pecuniary jurisdiction. Accordingly, a memo is filed to withdraw the appeal with liberty to file the same before the appropriate forum in accordance with law.

(3.) The memo is accepted. Accordingly, the appeal is dismissed as withdrawn. Office is directed to return the appeal papers along with the necessary documents for presentation before the proper forum in accordance with law.