SRINIVASA Vs. HUCHAPPA

JUDGEMENT

(1.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 4-1-2013, passed by the Principal Civil Judge, Gubbi, in O.S. No. 149 of 2003 vide Annexure-D.

(2.) BY the impugned order at Annexure -D, the Trial Court has permitted the respondent to mark unregistered Panchayathi Palparikath ya Kararu Patra dated 21-9-1982.

(3.) BRIEFLY stated the facts are: