NIRANI SUGARS LIMITED Vs. KRISHNABAI

JUDGEMENT

(1.) Smt.Sharmila M.Patil, learned counsel is directed to take notice for respondent No.4 and file power for respondent No.4 in the Registry within one week. Sri.Ravindra Naik, learned HCGP is directed to take notice for respondent No.5 and he is permitted to file memo of appearance in the Registry within one week.

(2.) This appeal is directed against order dated 21.07.2018 passed by the Addl. Senior Civil Judge and JMFC, Mudhol, in Civil Misc. No.12/2017.

(3.) Respondent Nos.1 to 3 were the claimants in LAC No.363/2011 on the file of the Principal Senior Civil Judge, Mudhol. Respondent Nos.4 and 5 were respondent Nos.1 and 2 in the said case. The parties will be referred to hereafter with their ranks before the Court below.