NINGAPPA Vs. MAHADEVI

JUDGEMENT

(1.) This petition is filed challenging an order by which the Assistant Director of Land Records, Belagavi has been appointed as Court Commissioner to effect partition of the suit property as per the Preliminary Decree.

(2.) It is not in dispute that the suit filed by respondent nos.1 and 2 was decreed on 12/9/2019 and against the said decree, an appeal was preferred by the petitioners herein in RA.No.623/2019 and the said appeal was dismissed for non prosecution on 27/10/2020.

(3.) It is also not in dispute that the petitioners have filed a petition seeking for restoration of the appeal and the said petition is pending for consideration.