VENKAPPA Vs. GURUBASAYYA

JUDGEMENT

(1.) By consent of both the parties, the matter is taken up for final disposal at the stage of admission itself.

(2.) Heard the learned counsel appearing for the appellants and the learned counsel appearing for respondents.

(3.) On a perusal of the impugned judgment dtd. 22/1/2015 passed by the learned I Additional District Judge, Vijayapra in RA No.58/2013, it is found that the matter was remanded to the Principal Senior Civil Judge, Vijayapura, by setting aside the order dtd. 18/2/2013 passed in FDP No.18/2022 to consider the passing of the Final Decree in the light of the observations made by the First Appellate Court.