AROGYANAGAR CO-OPERATIVE HOUSING SOCIETY LTD Vs. FAKIRAGOUDA

JUDGEMENT

(1.) THOUGH the matter is listed for Admission, with the consent of both sides, the Revision petition itself is taken up for final disposal and the same is accordingly disposed of by this Order.

(2.) HEARD the arguments of the learned Counsel for the petitioners as well as the learned Counsel for the Respondents No. 1 and 2 at a considerable length and carefully perused the entire case papers including the judgments of both the Courts below.

(3.) THIS Revision Petition by the defendants is directed against an order made by the Lower appellate Court reversing the Order made by the Trial Court on I. A. No. 1. According to the trial Court, the suit filed by the Respondent/plaintiffs is bad for non-issue of notice under section 125 of the Karnataka Co-operative Societies Act and accordingly it ordered for the return of the plaint. The Lower Appellate Court having reversed that Order of the Trial Court, the defendants are in revision before this Court.