NAGARAJ Vs. ISHWAR

JUDGEMENT

(1.) Appeal is filed assailing the order dtd.:17/10/2018 passed by Vth Additional Civil Judge and JMFC Court at Kalaburagi in C.C.No.2735/2013, wherein the learned JMFC dismissed the case for non-prosecution.

(2.) The brief case which has given rise for consideration of this appeal is that:-

(3.) Heard Sri. Santosh Paitl, learned counsel for the appellant and Sri. M.A.Jagirdar, learned counsel for the respondent.