RANGANATHAPPA Vs. VAISHNAVI

JUDGEMENT

(1.) PETITIONERS and their counsel remained absent.

(2.) COUNSEL for the respondents though present, has failed to assist the Court on the ground that he has no records with him. Inevitably the Court has to go through the entire material on record.

(3.) THOUGH the learned Counsel for the respondent failed to assist the Court, it will not absolve the Court from its responsibility to look into the merits of the case and dispose of the matter. Therefore, after going through the entire material on record, I propose to dispose of the case on merits.