DYAVE GOWDA Vs. CHANDRE GOWDA

JUDGEMENT

(1.) HEARD the learned counsel for the parties. In this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 9.12.2013, passed by the Appellate Court in M.A. No. 36/2013 reversing the order dated 7.10.2013 passed by the Trial Court in O.S. No. 215/2013 on I.A. No. 2.

(2.) BY the impugned order at Annexure -'A', the Appellate Court has reversed the order passed by the Trial Court on I.A. No. 2 and has dismissed I.A. No. 2 filed by the petitioner.

(3.) BRIEFLY stated the facts are: