M. RAME GOWDA Vs. K. SRINIVASA GOWDA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 19/6/2023 passed by the Principal Senior Civil Judge and CJM at Kolar, rejecting the application filed under Ss. 45 of the Indian Evidence Act, 1872 (for short the 'Act').

(2.) Heard Sri. Muniyappa, learned counsel appearing for the petitioner and Sri. V. Lakshminarayana, learned Senior counsel appearing for the respondent.

(3.) The brief facts, germane are as follows: