HEMAVATHI Vs. NAGA NAIKA

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) FOLLOWING substantial question of law is framed for consideration.

(3.) WHAT exactly should be the approach in such cases has been well settled by this Court in the case of Shanthaveerappa v. K.N. Janardhanachari reported in : ILR 2007 KAR 1127.