STATE OF KARNATAKA Vs. SHIVABASANAGOUDA

JUDGEMENT

(1.) Though these appeals were listed for admission, with the consent of learned counsel appearing for the parties, they are taken up for final disposal.

(2.) These appeals are preferred by the appellant-state being aggrieved by the common judgment passed by the Civil Judge and JMFC, Yelaburga, in C.C.No.148/2008 and C.C.No.137/2010 dated 28.05.2018.

(3.) I have heard the learned counsels appearing for the parties.