PAPANNA Vs. H DODDE GOWDA

JUDGEMENT

(1.) On 10-7-1987 an order was passed stating that no further orders were necessary. However, having regard to the submission made on both sides that this is an appeal in which further orders are required to be passed, we call the order dated 10-7-1987.

(2.) There is a request made by the learned Civil Judge C.J.M. Mandya for sending the entire records of this appeal along with the records of O.S.No. 1/1979 on the file of the District Judge, Mandya, out of which the appeal in' question arises,

(3.) R.A. No. 107/1979 is pen ing before the learned Civil Judge, Mandya to whom some- of tne parties to this appeal are also said to be parties. The aforesaid records are requested to be sent on the ground that tne same are required in the aforesaid R.A. No. 107/ 1979 pending on the file of the Civil Judge, Ma -dya. It is also submitted by the appellants before us that the subject matter of the appeal before us is somewhat connected with the subject matter in the appeal in R.A. No. 107/1979 pending on the file of the C vil Judge and C.J.M. Mandya.