SHIVAPPA Vs. SUVARNA

JUDGEMENT

(1.) This appeal is filed against the decree granting declaration and possession in favour of the plaintiffs.

(2.) Learned counsel for the appellants contended that though the appellants had entered appearance, they did not participate in the proceedings and in essence the impugned order is an ex-parte judgment.

(3.) Learned counsel for the respondents does not dispute the fact that apart from filing of written statement, no further steps were taken by the defendants to contest the matter.