SAJJED HALE KOTEPPA Vs. SAJJED RUDRAPPA

JUDGEMENT

(1.) THE plaintiffs in O.S. No. 24/2000 on the file of Civil Judge (Sr. Dn.) and JMFC, Hospet has come up in this revision petition impugning the order dated 16.08.2010 passed in Misc. Case No. 21/2009 on the file of very same Court, where the prayer of the plaintiffs for correction of the judgment under Section 152 read with Sections 153 and 151 of the Code of Civil Procedure is dismissed.

(2.) THE brief facts leading in this revision petition are as under:

(3.) HEARD the learned counsel appearing for the petitioners as well as contesting respondent Nos. 1 and 2, who are defendant Nos. 2 and 3 in the Court below.