(1.) This matter is listed for admission today.
(2.) Heard the learned counsel appearing for the appellant, the learned counsel appearing for respondent No.1 and the learned counsel appearing for respondent No.3. Respondent No.2 is served and unrepresented.
(3.) This appeal is filed challenging the judgment and decree dtd. 16/10/2019 passed in R.A.No.22/2018 on the file of the III Additional District & Sessions Judge, Hassan.