Y SEETHARAMA HOLLA Vs. GOPALA RAO

JUDGEMENT

(1.) These petitions have come up for disposal by this Bench by an order of reference dt. 8-4-1984, made by a learned Single Judge of this Court.

(2.) The learned single judge found that there appeared to be conflict of views expressed in the decision in Misrilal Parasmall v. H. P. Sadasiviah, (1963) 1 Mys LJ 100 and the decision in Lawrence Mascarenhas v. Ignatius Pereira, ILR (1973) Kant 798.

(3.) These petitions arise out of a common order dt. 9-8-1982 passed by the XVI Additional Small Cause Judge, Bangalore City, in HRC. Nos. 5727 of 1980, 5728 of 1980, 5729 of 1980, 5730 of 1980 and 5731 of 1980.