LAWS(KAR)-2023-1-131

SAVITRI Vs. SANGANNA

Decided On January 17, 2023
SAVITRI Appellant
V/S
SANGANNA Respondents

JUDGEMENT

(1.) Heard the learned counsel appearing for petitioners.

(2.) Learned Government Advocate accepts notice on behalf of respondents No.3 and 4.

(3.) This petition is filed challenging the order of dismissal of the application filed seeking temporary injunction in O.S.No.258/2022 on the file of Additional Civil Judge, Indi, as well as dismissal of miscellaneous appeal in M.A No.8/2022 on the file of the Senior Civil Judge, Indi.