RAMAPPA KUSHNAPPA ARAKERI Vs. KUSHNAPPA DUNDAPPA ARAKERI

JUDGEMENT

(1.) The present Civil Revision Petition has been filed by the petitioners challenging the order dated 16.12.2017 passed by Prl. Civil Judge and JMFC, Mudhol in Civil Misc. No.1/2012.

(2.) I have heard the learned counsel appearing for the parties.

(3.) Though the case has been posted for admission, with the consent of the learned counsel for the parties the same has been taken up for final disposal.