SAKAMMA Vs. KENDAPPA H. B.

JUDGEMENT

(1.) The petitioners aggrieved by the order dtd. 14/2/2019, passed in O.S.No.396/2018 by the II Addl. Civil Judge & JMFC, Maddur, confirmed by the order dtd. 18/6/2021, passed in M.A.No.6/2019 by the Senior Civil Judge, Maddur, have filed this writ petition.

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

(3.) Heard learned counsel for petitioners and learned counsel for the respondent.