YALLAPPA Vs. AVVAKKA

JUDGEMENT

(1.) The defendant No.1 being aggrieved by the order dated 9.01.2019 passed on issue Nos.3 and additional issue in O.S.No.114/2017 by the Senior Civil Judge and JMFC at Laxmeshwar has filed this revision petition.

(2.) The brief facts of the case are as follows:-

(3.) Heard the learned counsel for the petitioner and learned counsel for respondent Nos.2 to 7.