IYNANDA K. CHINNAPPA Vs. BALACHANDA M. THAMMAIAH

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners.

(2.) The learned Counsel for the respondent No.1 has remained absent though the matter was heard on several occasions and was adjourned to in expectation of the learned Counsel for the respondent appearing before the Court, he has failed to appear.

(3.) The learned State Public Prosecutor was also heard.