MAHALAKSHMI H BHAT Vs. SHARADA NAYAKLABIC

JUDGEMENT

(1.) Sri.Sanath Kumar Shetty K., learned counsel for the petitioners.

(2.) The petition is admitted for hearing, with consent of the parties, the same is heard finally.

(3.) In this petition under Article 227 of the Constitution of India, the petitioners have assailed the validity of the order dated 21.11.2018, passed by the lower Appellate Court, by which the appeal preferred by the respondents under Order XVIII Rule 1 (r) of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code' for short) has been allowed.