LAWS(KAR)-2026-2-213

KOTA PADMANABH SHENOY Vs. NIL

Decided On February 27, 2026
Kota Padmanabh Shenoy Appellant
V/S
NIL Respondents

JUDGEMENT

(1.) Miscellaneous First Appeals No.593/2024 and 552/2024 are preferred by the appellants assailing the Orders dtd. 12/10/2023 passed by the XXIV Additional City Civil and Sessions Judge, Bengaluru City ('trial Court' for short), in P and SC No.555/2022 and 554/2022, respectively.

(2.) We have heard Shri. Arun Kumar K, learned senior counsel as instructed by Shri. Sundara Raman M.V, learned Advocate appearing for the appellants in both the appeals.

(3.) The facts of the case are as follows:-