GANGAMMA Vs. H B VEERANNA

JUDGEMENT

(1.) Notice of admission has been served on the respondent. However, he has remained absent and unrepresented.

(2.) The revision petition is admitted.

(3.) The revision petitioners have challenged the order passedby the learned Civil Judge on I.A. No. I in R.A. No. 94 of 1992 on 5-10-1993 granting stay of operation of the judgment and decree passed by the Munsiff, Magadi, in O.S. No. 71 of 1984 on 17-9-1992. The said suit was for permanent injunction.