SHIVALINGAVVA Vs. RUDRAPPA

JUDGEMENT

(1.) Learned counsel for the appellant submits that the valuation made in this appeal is less than Rs.10,00,000.00 and therefore, the competent court having jurisdiction is District Court at Haliyal, Uttara Kannada District.

(2.) Accepting the submission made by the learned counsel for the appellant, appeal is disposed of as withdrawn with liberty to file appeal before the competent Court, referred to have, having jurisdiction. The appellant is permitted file appeal before the competent court within a period of two weeks. In the event, if the appeal is filed within two weeks from today, the competent court shall dispense with the period spent by the appellant before this Court.