SREENIVASA KRISHNAPPA BILAGI Vs. SHIVAPPA CHANNABASAPPA

JUDGEMENT

(1.) THIS matter coming up for orders is taken up for final hearing, by consent of parties and disposed of by the following order.- THIS Revision Petition is by the appellant in R.A.10/82 on the file of the Civil Judge at Sirsi. In the said appeal, he presented I.A III seeking amendment of his plaint. That has come to be dismissed. Therefore, the present Revision. The suit by the appellant-plaintiff was dismissed. The suit was one for bare injunction.

(2.) THIS Court in C.R P. 1213/74 disposed of on 2-8-74, has held that: