HANMANTHAPPA Vs. ANANTHAPPA

JUDGEMENT

(1.) Sri.Ananth S.Jahagirdar., learned counsel for the petitioner and Sri.S.S.Mamadapur., learned counsel for respondents 1 & 2 have appeared in person. Emergent notice to the third respondent was ordered on 5/10/2016. A perusal of the office note depicts that the third respondent is served and unrepresented. The third respondent has neither engaged the services of an advocate nor conducted the case as party in person. Hence, this Court proceeds to pass orders on the merits of the case.

(2.) The brief facts are these:

(3.) Learned counsel for the petitioner and the respondents 1 & 2 have urged several contentions. Heard, the contentions urged on behalf of the respective parties and perused the Writ papers with utmost care.