D. KRISHNAMURTHY Vs. ANKAIAH

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/complainant being aggrieved by the order passed by the II Additional Civil Judge and J.M.F.C., Tumakuru in PCR.No.43/2016 dated 25.09.2017, wherein the complaint filed by the appellant/complainant came to be dismissed for non- prosecution.

(2.) Though this case is listed for hearing for interlocutory applications, with the consent of both the parties, the same has been taken up for final disposal.

(3.) I have heard the learned counsel for the appellant/complainant and learned counsel for the respondents/accused.