IRAPPA MALLAPPA SUNGAD Vs. MALLAPPA

JUDGEMENT

(1.) Learned counsel Sri. Vishwanath Hegde submits that he has filed vakalat for respondent no.1.Office to verify and show the name of learned counsel.

(2.) Insofar as respondent No.2 is concerned, learned counsel for petitioner has filed a memo dtd. 22/6/2022 stating that respondent No.2 is the son of the petitioner and no relief is claimed against him. Therefore dispension of notice insofar as respondent No.2 is concerned, is sought.

(3.) Accordingly, at the risk of the petitioner notice to respondent No.2 is dispensed with. With the consent of the learned counsels the matter is taken up for final disposal.