SHIVAPPA Vs. BASAVARAJ

JUDGEMENT

(1.) THE petitioner/defendant/appellant in M. A. No. 4/07 on the file of the District Judge at Haveri, is before this Court praying for quashing of the impugned order dated 1. 8. 2007 made in M. A. No. 4/07, at Annexure-"e".

(2.) KEEPING in view that the Learned District Judge has dismissed the appeal filed under Order 43, Rule l (r) of CPC as not maintainable, notice to the respondent is dispensed with.

(3.) HEARD arguments.