SANGAMMA Vs. THE PRESIDENT

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned counsel for the respondents.

(2.) THE petition is filed in the following background:

(3.) SRI Gode Nagaraj, learned counsel, on the other hand would insist that the regular appeals filed against the judgment and decree of dismissal in Original Suit No. 271/2001 has been dismissed and therefore the judgment and decree has attained finality and hence no purpose would be served in the matter being remanded for fresh consideration by any other authority and the appeal itself would not be, maintainable in view of the dismissal of the appeal filed by the petitioners against the judgment and decree in the said suit.