CHENNAIAH K. Vs. BHAGYAMMA V.

JUDGEMENT

(1.) The petitioner is before this Court calling in question order dtd. 19/12/2023 passed by the concerned Court in C.C.17407 of 2022 rejecting the complaint, on account of the continuous absence of the petitioner, for its non-prosecution.

(2.) Facts in brief, germane, are as follows:

(3.) Heard Sri R Shashi Kumar, learned counsel appearing for petitioner and Sri Chethan A, learned counsel appearing for respondent.