RAYAPPA SIDDAPPA KALLIMANI Vs. SIDRAYAPPA

JUDGEMENT

(1.) Shri. S. H. Mittalkod, Shri. Laxman T. Mantagani present with their respective parties.

(2.) Proposed appellant Nos.1(a) to 1(c) are present physically. Proposed appellant Nos.1(b) and 1(d) appeared through video call as they could not join the video conference from the Court website on account of some technical glitch. They have been identified by Shri. S. H. Mittalkod and their identification is not disputed by Shri. Laxman T. Mantagani.

(3.) Proposed respondent Nos.1(a) and 1(b) are present physically. Proposed respondent No.1(c) appeared through video call as she could not join the video conference from the Court website on account of some technical glitch. They have been identified by Shri. Laxman T. Mantagani and their identification is not disputed by Shri. S. H. Mittalkod.