K.THIPPESWAMY Vs. SPECIAL LAN D ACQUISITION OFFICER

JUDGEMENT

(1.) Learned counsel for the parties are present.

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

(3.) This appeal under Section 96 of the Code of Civil Procedure has been filed against the order dated 09.11.2018 passed by the Trial Court by which a suit filed by the appellant herein has been held to be not maintainable.