GANGARAJU Vs. LAKSHMIDEVAMMA @ LAKSHMAMMA

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of the learned counsels appearing for the parties, the same is taken up for final disposal.

(2.) The present petition has been filed by the petitioner son of respondent No.1 being aggrieved by the judgment passed by VI Additional District and Sessions Judge, Tumakuru, in Criminal Appeal No.37/2016 confirming the judgment passed by the II Additional Civil Judge and JMFC-3, Tumakuru, in Crl.Misc.DV.No.16/2014 dated 28.11.2016.

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