RAVIKUMAR Vs. SHIVAPPA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the order passed by the II JMFC, Hubballi dtd. 9/8/2016 in which the Trial Court has dismissed the complaint for non-prosecution, the complainant/appellant has preferred this appeal.

(2.) The parties are referred to as per their ranking before the Trial Court.

(3.) Heard Sri. Shivasai M.Patil, learned counsel for the appellant and Sri. Ramesh B.Chigari, learned counsel for the respondent.