M.N.TULUJARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Akshay., learned counsel on behalf of Sri.B.K.Manjunath., for petitioner, Smt.A.R.Sharadamba., learned AGA for respondents 1 to 3, Sri.Vivek., learned counsel on behalf of Sri.Abhinav.R., for respondent No.4 and Sri.Prashanth.B.R., learned counsel for respondent No.5 have appeared in person.

(2.) The facts are quite simple and are stated as under:

(3.) Aggrieved by the Judgment and Decree passed by the Trial Court, the State preferred an appeal in R.A.No.112/1995 before the I Addl. Civil Judge (Sr.Dn), Davanagere. After hearing the parties, the Appellate Judge partly allowed the appeal rejecting the mandatory injunction granted by the Trial Court and confirmed the decree passed by the Trial Court declaring that the date of birth of the petitioner is 9/2/1959.