LAWS(KAR)-2019-1-489

B.M. VENKATALAKSHMAMMA Vs. P.M. GOPI

Decided On January 08, 2019
B.M. Venkatalakshmamma Appellant
V/S
P.M. Gopi Respondents

JUDGEMENT

(1.) Heard Sri.Ravivarma Kumar, learned Senior Counsel for Sri.Nitin.R, learned counsel for the petitioners.

(2.) Heard the learned counsel for the petitioners on the question of admission.

(3.) Petition is admitted and heard finally on the basis of the material available on record with the consent of both the parties.