KRISHNAMURTHY Vs. PUTTAPPAJIAH

JUDGEMENT

(1.) THIS second appeal was admitted on the following question of law.

(2.) PURSUANT to admission of the appeal and to consider the aforesaid question of law, the lower appellate Court was directed to try and record a finding on the following issue :-

(3.) SRI Swethadri, learned counsel appearing for the appellant submits that the finding recorded by the lower appellate Court on the aforesaid issue is vitiated inasmuch as the approach of the lower appellate Court is not correct; that the plaintiff has without any justification failed to enter the witness-box.