B. KASHINATH CHOUDHARY Vs. SAVITHRAMMA AND ORS.

JUDGEMENT

(1.) HEARD Sri. Anant V. Albal, learned counsel appearing for appellant.

(2.) REGISTRY has raised following objection:

(3.) IN furtherance to above endorsement, he would draw the attention of this Court to The High Court of Karnataka Rules, 1959 (as amended) (hereinafter referred to as "Rules" for short) and in particular to Rule (2)(b) of Chapter VI to contend that present second appeal is maintainable and as such, he seeks for rejecting the office objection and upholding the reply submitted to office objection and prays for examining the second appeal on merits and in accordance with law.